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 51] [Entire Act] State of Odisha - Subsection Section 51(1) in The Orissa Bhoodan and Gramdan Rules, 1972 (1)All payments out of the Grama Parishad fund shall be made only after, bills are passed by the President or by any person duly authorised in that behalf by the Parishad.
