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State of Odisha - Section

Section 279 in Grama Panchayats Rules, 1968

279.

After approval of the State Government is communicated to the Grama Panchayat, such bye-laws in Oriya shall be published by it by pasting the same in the notice board of the Grama Panchayat and such publication shall be conclusive proof that the bye-laws have been duly made, and the bye-laws so made shall come into effect on and from the date of such publication,