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

State of Odisha - Subsection

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

(a)the members of the Grama Panchayats of all such Gramas together shall, notwithstanding the maximum number provided by this Act, constitute the Grama Panchayat for the new Grama and shall elect its Naib-Sarpanch; and