Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 280 in Grama Panchayats Rules, 1968 280. Prescribed authority-(a) The Collector shall be the prescribed authority for the purposes of Section 129 of the Act.(b)The State Government shall be the prescribed authority for the purpose of Section 49 of the Act.
