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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(1) in The Orissa District Planning Committees Rules, 2000

(1)The order under rule 4, as soon as made, shall be affixed in the office of the District Magistrate and shall be sent,-
(a)to the Executive Officer of the Zilla Parishad, and
(b)to the Executive Officer of each Municipality/NAC within the district.