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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(m) in Provisions of the Panchayats (Extension to the Scheduled Areas) Act, 1996

(m)while endowing Panchayats in the Scheduled Areas with such powers and authority as may be necessary to enable them to function as institutions of self Government, a State Legislature shall ensure that the Panchayats at the appropriate level and the Grama Sabha are endowed specifically with -