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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Odisha - Subsection

Section 55(4) in The Orissa Land Reforms Act, 1960

(4)The constitution, term of office, powers and functions of the Local Committees shall be as may be prescribed and the business of the Committee shall be conducted in the prescribed manner.] [Inserted vide Orissa Act No. 9 of 1974.]