Section 11(3) in The Orissa Kendu Leaves (Control of Trade) Act, 1961
(3)[ Subject to such conditions as may be prescribed the sums so paid to the [Zilla Parishads, Samitis] [Added by Orissa Kendu Leaves (Control of Trade) (Amendment) Act 17 of 1963.] and Grama Panchayats shall be utilised in accordance with the provisions of [the Orissa Zilla Parishad Act, 1991] [Inserted vide Orissa Gazette Extraordinary No. 1390 dated 19.10.2004 (w.e.f. 1.4.2001).], the Orissa Panchayat Samiti Act, 1959 (Orissa Act 7 of 1960) and the Orissa Grama Panchayat Act, 1964 (Orissa Grama Panchayat Act 1 of 1965) respectively.]
