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[Cites 0, Cited by 0] [Section 45B] [Entire Act]

State of Odisha - Subsection

Section 45B(2) in The Orissa Panchayat Samiti Act, 1959

(2)The District Judge, [after holding an enquiry in the prescribed manner] [Substituted vide Orissa Act No. 1 of 1968.] shall determine whether or not such member is or become disqualified and his decision shall be final.