Section 42(5) in The Orissa Panchayat Samiti Act, 1959
(5)The provisions of Sub-section (5) of Section 41 shall apply so far as may be in regard to the exercise and discharge during the period of supersession of a [* * *] [Omitted vide Orissa Act No. 1 of 1968.] Samiti under Sub-section (1) [* * *] [Omitted vide Orissa Act No. 7 of 1994 (O.G.E. No. 427 dated 18.4.1994).] of all or any of the powers and duties of the [* * *] [Omitted vide Orissa Act No. 1 of 1968.] Samiti and its Chairman.
