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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(1) in The Ganjam and Boudh (Village Offices Abolition) Act, 1969

(1)The State Government may, from time to time by notification, declare the village offices specified therein to have been abolished with effect from such date as may be appointed thereunder.