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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(4) in The Orissa Grama Panchayats Act, 1964

(4)The members of a Grama Panchayat shall not be debarred from proceeding with the election of a Naib-Sarpanch merely by reason of there being any casual vacancy in the membership of the Grama Panchayat as a result of death, resignation, removal or otherwise.