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State of Odisha - Section

Section 54 in The Orissa Panchayat Samiti (Conduct of Business) Rules, 1969

54.

On the discussion being concluded in the event of several amendment having been proposed, the presiding member shall put the amendments to vote in the reverse of the order in which they were moved, and when the amendment has been disposed of, he shall put to vote the original motion on the motion as amended, as the case may be.Questions