Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 232] [Entire Act] State of Odisha - Subsection Section 232(d) in Grama Panchayats Rules, 1968 (d)A progress report on each development work taken up by the Panchayat and the detail of the work and advances outstanding against each work shall be laid before the members for review as required by Rules 53 and 61;
