Section 43 in The Orissa Panchayat Samiti Act, 1959
43. Devolution of assets and liabilities of dissolved or superseded Samiti.
- When a [* * *] [Omitted vide Orissa Act No. 1 of 1968.] Samiti is dissolved under Section 41 or superseded under Section 42 the Government until the date of the reconstitution thereof and the reconstituted [* * *] [Omitted vide Orissa Act No. 1 of 1968.] Samiti thereafter shall be entitled to all the assets and be subject to all the liabilities of the [* * *] [Omitted vide Orissa Act No. 1 of 1968.] Samiti as on the date of dissolution or supersession and on the date of reconstitution respectively.
