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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(3)(e) in The Orissa Zilla Parishad Act, 1991

(e)The Collector shall prepare a draft statement showing the division of the parishad area into constituencies and the seats to be reserved therein and shall publish it in his office notice board and in the notice boards of the Sub-Collectors, Tahasildars, Executive Officers of Municipalities and Block Development Officers concerned, in the prescribed manner and for the prescribed period, inviting objections and suggestions from all persons interested within the said period.