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[Cites 0, Cited by 5] [Section 24(2)] [Section 24] [Entire Act]

State of Odisha - Subsection

Section 24(2)(a) in The Orissa Grama Panchayats Act, 1964

(a)no such meeting shall be convened except on a requisition signed by at least one-third of the total membership of the Grama Panchayat along with a copy of the resolution proposed to be moved at the meeting;