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 2] [Section 24(2)] [Section 24] [Entire Act] State of Odisha - Subsection Section 24(2)(e) in The Orissa Grama Panchayats Act, 1964 (e)the proceedings of the meeting shall not be invalidated merely on the ground that the notice has not been received by any member;