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[Cites 0, Cited by 0] [Section 57(2)] [Section 57] [Entire Act]

State of Odisha - Subsection

Section 57(2)(i) in The Orissa Panchayat Samiti Act, 1959

(i)the conditions subject to which property may be acquired or transferred by sale, mortgage, lease, exchange or otherwise by a Samiti;