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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Odisha - Subsection

Section 39(6) in The Orissa Land Reforms (General) Rules, 1965

(6)The meeting shall be adjourned for want of a quorum and no quorum shall be necessary for an adjourned meeting, but the date, time and venue therefore shall be notified at the time of adjournment of which fresh notice shall be given to all members.