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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(3)(f) in The Orissa Zilla Parishad Act, 1991

(f)The Collector shall, after considering the objections and suggestions so received and making such further enquiry as he may deem fit, cause such alteration as may be necessary to be made in the draft statement referred to in Clause (e) and shall, thereafter, prepare a final statement showing the division of the Parishad area into constituencies and the seats to be reserved therein and submit the same to the Government for approval.