Section 20(3) in The Orissa Panchayat Samiti Act, 1959
(3)The Samiti may entrust the execution of any work in any Municipal Area [* * *] [Omitted vide Orissa Act No. 7 of 1994 (O.G.E. No. 427 dated 18.4.1994).] within the block of the concerned Municipality [* * *] [Omitted vide Orissa Act No. 7 of 1994 (O.G.E. No. 427 dated 18.4.1994).] and may exercise such control and supervision over such Municipality [* * *] [Omitted vide Orissa Act No. 7 of 1994 (O.G.E. No. 427 dated 18.4.1994).] as may be necessary for the proper execution thereof.
