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State of Odisha - Section

Section 90 in Grama Panchayats Rules, 1968

90.

Every transfer of immovable property vested in a Grama Panchayat shall be made by instrument under the common seal, signed by the Sarpanch and two of the members authorised by the Grama Panchayat distinctly expressing that transfer is signed with the previous approval of Government.