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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Odisha - Subsection

Section 47(v) in The Orissa Panchayat Samiti Election Rules, 1991

(v)any development work taken up not as a contractor but as a member of a Committee formed by the Grama Panchayat or Samiti as such from amongst its members, to which such work may be entrusted directly by any of the above bodies.