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

State of Odisha - Subsection

Section 21(2) in The Orissa Panchayat Samiti Act, 1959

(2)When any such work is taken up jointly the concerned Samitis shall with the approval of the [Collector] [Inserted vide Orissa Act No. 19 of 1986.], select one person from amongst their executive authorities, who shall be kept in charge of the execution of the work.