Section 148(1)(a) in The Orissa Grama Panchayats Act, 1964

[Cites 0, Cited by 0] [Section 148(1)] [Section 148] [Entire Act]

(a)the new Grama Panchayat for the new Grama shall comprise of-

(i)the members of the Grama Panchayat of the Grama whose area is increased;

(ii)the Sarpanch and Naib-Sarpanch of the said Grama Panchayat who shall hold office as such in the new Grama Panchayat; and

(iii)the members of the Grama Panchayat of the Grama whose area is reduced, representing the area by which it is so reduced;

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