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[Cites 0, Cited by 0] [Section 114(2)] [Section 114] [Entire Act]

State of Odisha - Subsection

Section 114(2)(c) in The Orissa Grama Panchayats Act, 1964

(c)direct the Grama Panchayat, to take any action which it would have been entitled to take if the resolution or order had never been made or passed and which in the opinion of the Sub-divisional Officer is necessary for preventing any person from doing or continuing to do anything under cover of the said resolution or order.