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[Cites 0, Cited by 0] [Section 148(2)] [Section 148] [Entire Act]

State of Odisha - Subsection

Section 148(2)(b) in The Orissa Grama Panchayats Act, 1964

(b)for the purpose of computation of the terms of office, the members constituting the Grama Panchayat of the new Grama shall be governed by the provisions of Section 17 as if the Grama Panchayat were constituted for the first time :