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[Cites 0, Cited by 4] [Section 24(2)] [Section 24] [Entire Act]

State of Odisha - Subsection

Section 24(2)(h) in The Orissa Grama Panchayats Act, 1964

(h)no such meeting shall stand adjourned to a subsequent date and no item of business other than the resolution for recording want of confidence in the Sarpanch or Naib-Sarpanch, as the case may be, shall be taken up for consideration at the meeting;