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[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(4)(c) in The Orissa Zilla Parishad Act, 1991

(c)require any Grama Panchayat or Samiti to furnish such information as may be required by it in relation to the measures undertaken by that Grama Panchayat or Samiti for the regulation of its developmental activities and such other matters as may be prescribed.