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[Cites 0, Cited by 0] [Section 153(1)] [Section 153] [Entire Act]

State of Odisha - Subsection

Section 153(1)(c) in The Orissa Grama Panchayats Act, 1964

(c)members, Sarpanches and Naib-Sarpanches holding office in a Grama Panchayat immediately before the date of commencement of this Act shall continue to hold office after the said date and shall, subject to the notification, if any, issued under the provision to Sub-section (2) of Section 17 cease to hold such office, with effect from the 15th day of August, 1965 subject however that provisions relating to disqualification, resignation, and removal and to supersession and dissolution of the Grama Panchayat shall be as provided in this Act;