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[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Odisha - Subsection

Section 33(2)(c) in The Orissa Zilla Parishad Act, 1991

(c)the Chief Executive Officer shall place the application in the immediately following meeting of the Parishad for consideration, and the Parishad may grant of refuse permission.