Section 39(3)(a) in The Orissa Zilla Parishad Act, 1991

[Cites 0, Cited by 0] [Section 39(3)] [Section 39] [Entire Act]

State of Odisha - Subsection

Section 39(3)(a) in The Orissa Zilla Parishad Act, 1991

(a)in cases falling under Clauses (k) and (l) of the said sub-section or where the resolution is defeated after being considered at the meeting so held, before the expiry of one year from the date of such meeting; or

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State of Odisha - Subsection

Section 39(3)(a) in The Orissa Zilla Parishad Act, 1991