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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(2)(e) in The Orissa Panchayat Samiti Act, 1959

(e)The Collector shall, after previous publication in the prescribed manner inviting, objections and suggestions from all persons interested within the prescribed period, and after considering all such objections and suggestions, publish a statement showing, the division of the Samiti area into constituencies and the seats to be reserved therein, in his notice board, which shall be final;]