Section 32(3) in The Orissa Panchayat Samiti Act, 1959
(3)[ [* * *] [Added vide Orissa Act No. 24 of 1961.]Samiti may with the previous approval of the Government and subject to such terms and conditions as the Government may impose, place any property belonging to or under the control of such [* * *] [Omitted vide Orissa Act No. 1 of 1968.] Samiti, under the control and management [of any Grama Panchayat] [Substituted vide Orissa Act No. 1 of 1972.] having jurisdiction],
