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[Cites 0, Cited by 0] [Section 148(1)] [Section 148] [Entire Act]

State of Odisha - Subsection

Section 148(1)(c) in The Orissa Grama Panchayats Act, 1964

(c)upon such redelimitation being made the Sarpanch, Naib-Sarpanch and other members of the Grama Panchayat shall be deemed to have vacated their offices and the Grama Panchayat shall be reconstituted in the same manner as if it were a Grama Panchayat to be constituted for the first time ; and