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

State of Odisha - Subsection

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

(a)a State Legislation on the Panchayats that may be made shall be in consonance with the customary law, social and religious practice and traditional management practices of community resources;