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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Odisha - Subsection

Section 34(3) in Grama Panchayats Rules, 1968

(3)The tender shall be opened by the Secretary of the Grama Panchayat in the presence of the Sarpanch and the tenderers who may be present. The Sarpanch shall placed the tenders alongwith a comparative statement before the Grama Panchayat for acceptance. The persons whose tender is finally accepted by the Grama Panchayat shall be required to execute a contract in Form No. 4 which need not be registered.]