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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(f) in Provisions of the Panchayats (Extension to the Scheduled Areas) Act, 1996

(f)every Panchayat at the village level shall be required to obtain from the Grama Sabha a certificate of utilisation of funds by that Panchayat for the plans, programmes and projects referred to in Clause (e);