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] [Entire Act] State of Odisha - Section Section 234 in Grama Panchayats Rules, 1968 234. Notwithstanding anything contained in Rules 229 and 232 it shall be competent for the Grama Panchayat at a meeting to transact any business other than that set forth in the notice under Rule 229 if the majority of the members present agree to do so.
