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[Cites 0, Cited by 2] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(1) in The Orissa Zilla Parishad Act, 1991

(1)The resolution of a Parishad shall be given effect to by the President in whom the executive powers of the Parishad shall vest in cases of emergency he may take a necessary action which shall be subject to the approval of the Parishad at its next meeting.