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[Cites 0, Cited by 0] [Section 153(1)] [Section 153] [Entire Act]

State of Odisha - Subsection

Section 153(1)(e) in The Orissa Grama Panchayats Act, 1964

(e)the provisions in respect of the Panchayat Police and Adalti Panchayat contained in Chapters VI and VII of the said Act, and in Schedules II and III thereto shall, subject to the provisions of Section 154 continue to apply as if enacted in this Act :