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[Cites 0, Cited by 2] [Section 24(2)] [Section 24] [Entire Act]

State of Odisha - Subsection

Section 24(2)(d) in The Orissa Grama Panchayats Act, 1964

(d)the aforesaid notice shall be sent by post under certificate of posting and a copy thereof shall be published at least seven days prior to the date fixed for the meeting in the notice-board of the Samiti;