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] [Section 2] [Entire Act] State of Odisha - Subsection Section 2(c) in The Orissa Grama Panchayats Election Rules, 1965 (c)"Block Development Officer" means an officer appointed for the Block under Section 15 (a) of the Orissa Panchayat Samiti and Zilla Parishad Act, 1959;
