Section 102(4)(c) in The Orissa Grama Panchayats Act, 1964

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State of Odisha - Subsection

Section 102(4)(c) in The Orissa Grama Panchayats Act, 1964

(c)if such person does not reside within the limits of the Grama and his address elsewhere is known to the Sarpanch or other person directing the issue of the bill or writ, then by forwarding the bill or writ to such person by registered post, under cover bearing the said address ; or

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State of Odisha - Subsection

Section 102(4)(c) in The Orissa Grama Panchayats Act, 1964