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 2 in The Orissa Panchayat Samiti (Dissolution, Reconstitution and Supersession of Samiti Publication of Notification) Rules, 1987 2. The notification under Sections 41 and 42 of the Orissa Panchayat Samiti Act, 1959 shall be published in the Orissa Gazette.
