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

State of Odisha - Subsection

Section 4(3) in The Orissa Bhoodan and Gramdan Rules, 1972

(3)The quorum for such meeting shall be four including the Chairman:Provided that if the quorum is wanting at any meeting, it shall be adjourned to such other date as may be fixed by the Chairman to which the agenda of the adjourned meeting shall be carried over and, the rule of quorum shall have no application for the adjourned meeting.