Section 2(t) in The Orissa Grama Panchayats Act, 1964
(t)[ "Samiti" in relation to any Grama means the Panchayat Samiti constituted under the Orissa Panchayat Samiti Act, 1959 (Orissa Act 7 of 1660) and having jurisdiction over the area comprised within the said Grama;] [Substituted vide Orissa Gazette Extraordinary No. 502/9.5.1991-Notification No. 6657-Legislative/2.5.1991.]
