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

State of Odisha - Subsection

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

(b)Gramas, Grama Sasans, Grama Panchayats, Committees and Grama Funds constituted under the said Act shall be deemed to have been constituted under this Act;