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[Cites 0, Cited by 0] [Section 100A] [Entire Act]

State of Odisha - Subsection

Section 100A(1) in The Orissa Grama Panchayats Act, 1964

(1)It shall be the duty of the Finance Commission to review the financial position of Grama Panchayats and to make recommendations to the Governor as required under Article 243-I of the Constitution.