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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Odisha - Subsection

Section 89(2) in The Orissa Grama Panchayats Act, 1964

(2)Any dispute arising under this section between two or more Grama Panchayats or between Grama Panchayats and Municipal or Notified Area Councils shall be referred to the State Government or the prescribed authority whose decision shall be final.