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[Cites 0, Cited by 0] [Section 31A] [Entire Act]

State of Odisha - Subsection

Section 31A(6) in The Orissa Zilla Parishad Act, 1991

(6)Without prejudice to the generality of the powers exercisable under Sub-section (1), it shall be competent for the Council to decide all disputes arising between two or more Parishads as may be referred to it from time to time in the manner prescribed.]Chapter-V Election Disputes