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[Cites 0, Cited by 0] [Section 146(1)] [Section 146] [Entire Act]

State of Odisha - Subsection

Section 146(1)(b) in The Orissa Grama Panchayats Act, 1964

(b)between one or more Grama Sasans and any other local authority-
(i)if within the same district shall be decided by the Collector;
(ii)if within different districts shall be decided by the Revenue Divisional Commissioner having jurisdiction or such Commissioner as may be authorised by the State Government in that behalf.