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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Odisha - Subsection

Section 72(2) in Grama Panchayats Rules, 1968

(2)If any person on whom a notice to carry out any of the work specified above has been served by the Grama Panchayat fails to carry out the said works within the period and in the manner laid down in the notice, the Grama Panchayat may suspend his licence or may refuse to grant him a licence until such work is completed.