Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(2) in The Orissa Panchayat Samiti (Administration of Affairs) Rules, 1987

(2)Notwithstanding such repeal, anything done on any action taken under the rules, so repealed shall be deemed to have been done or taken under the provisions of these rules.Appendix-A[Rules 5 (1) and (2)]Report of the Chairman............Panchayat Samiti on the work of the Block Development Officer for the period............to.......