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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(4) in The Orissa District Planning Committees Act, 1998

(4)The Committee shall, for the purpose of discharging its functions entrusted under this section, have powers to call for any information from Panchayat or Municipality in the district and shall also have the power to enter into such Panchayats and Municipalities and inspect the functioning thereof.