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[Cites 0, Cited by 0] [Section 26A(2)] [Section 26A] [Entire Act]

State of Odisha - Subsection

Section 26A(2)(ii) in The Bihar and Orissa Excise Act, 1915

(ii)if the Grama Panchayat fails to communicate its decision within the period referred to in Clause (i), it shall be deemed that the concerned Grama Panchayat has accorded the required approval.