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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Odisha - Subsection

Section 32(1) in Grama Panchayats Rules, 1968

(1)All works of the Grama Panchayat shall be executed at the following manner, namely :
(i)by the Grama Panchayat departmentally without engaging contractors; or
(ii)through contractor; or
(iii)through the leaders of the Village Committees; or
(iv)through any other agency as may be decided by the Collector.