Section 41(2) in The Orissa Panchayat Samiti Act, 1959
(2)Before publishing a notification under Sub-section (1) the Government shall communicate to the [* * *] [Omitted vide Orissa Act No. 1 of 1968.] Samiti the grounds on which they propose to do so, fix a reasonable period for the [* * *] [Omitted vide Orissa Act No. 1 of 1968.] Samiti to show cause against the proposal and consider the explanation and objections, if any, of such [* * *] [Omitted vide Orissa Act No. 1 of 1968.] Samiti.
