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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(4) in Orissa Pani Panchayat Rules, 2003

(4)The motion shall be placed before the specially convened General Body meeting for discussion and voting. If the motion gets the support of two-third majority of the members present through secret ballot, the motion shall be declared to have been passed by the General Body specially convened.