Section 58(5)(b) in The Orissa Grama Panchayats Act, 1964

[Cites 0, Cited by 0] [Section 58(5)] [Section 58] [Entire Act]

State of Odisha - Subsection

Section 58(5)(b) in The Orissa Grama Panchayats Act, 1964

(b)where any land or building or both belonging to any Grama Panchayat has or have been transferred to a Market Committee under Section 4 of the Orissa Agricultural Produce Markets Act, 1956 prior to the appointed date, such land or building or both, as the case may be, shall, if the same continues to be within the area of a Grama, stand transferred to the Grama Panchayat having jurisdiction over the Grama on the appointed date.

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State of Odisha - Subsection

Section 58(5)(b) in The Orissa Grama Panchayats Act, 1964