Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21] [Entire Act] State of Odisha - Subsection Section 21(3) in The Orissa Panchayat Samiti Act, 1959 (3)The [Collector] [Substituted vide Orissa Act No. 1 of 1968.] shall, for the purpose of such execution, determine the amount which shall be contributed by each of the concerned Samitis.
