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[Cites 0, Cited by 0] [Section 76(1)] [Section 76] [Entire Act]

State of Odisha - Subsection

Section 76(1)(b) in The Orissa Grama Panchayats Act, 1964

(b)no immovable property shall be disposed of-
(i)by sale, exchange, gift, mortgage or otherwise or by way of lease with permission for construction of permanent structures thereon without the prior sanction of the State Government; or
(ii)by way of lease, not being a lease covered by Sub-clause (i) for a period exceeding three years without the prior sanction of the Collector.