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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(2) in The Orissa Panchayat Samiti Act, 1959

(2)[ Government may from time to time by notification re-delimit any local area referred to in Sub-section (1) by-
(i)excluding from such local area any Grama; or
(ii)including in such local area any Grama contiguous thereto, and may alter the name given to such local area-