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' 'ORISSk Am 1 I QP; 1281
: 'LTJII ORIS S .. A . - ,?ANCHAYAT S A W I . , (MISCFLLANEOUS PROVISIONS) -Am, - 19811. ' ' . -.. ' . . , l... , , .
Received the assent of -;he- GovernorL oi the 6th Aprd 1981, first publim , shed in an extcao~dinary issue of the Orissa Gazette, dated the
7th April, 19811. . . - 7 . . . . , . .
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Be i t enacted by the LegisIahre of the State of Orissa the Thi~tyGecond Y&n of the Republic of India, as follows :- . - k - . -
Sbon tillo 1, ( I ) T b s Act may be all& tho Orissa Panahayat Samiti '~~~ :.: 7 oxtent and Pmvleians) Act, 1981.
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ment. (2) It ., ,extends : :to ' the whole of the Stab, . of , Orissa. . . . . ,
(3) It shall be deemed to have come into f~rce gpith effect from the 10th day of Febrwy. 1981. ' * , - 8 :
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I 2. Notwithstaadiag anythblg can-: . in the Orissa Panchayat S a m j ~ AcU OrSrsa Act 1959,duriagtheperiodbe awi th thedateo fmmmencemtof t b i s ~ a ' a n d ~ ~ ~ ~ m antd the newIy' elected C l if- men of the - Pawhayat , Smitis : assume office, the powv, : and funcrions of the Panchayat Samitis shall be exercised and paformed by the Subdivlsiod Oj3kr - hvi ag jnrisdictibn . over the ,,- concerned Block. . j -
mAIa 3. (1) The Odssa Panchayat Sarnid (Miscellaneous Pronsions) Ordmnance, 1981 Oldin- fZyd is haeby repealed. - ,NO. 2 of
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,,.I> , , ,,. - 1981.
(2) N;~itbtau& ' s;;h - ' auylu~ : - iJ& or - -- any : iorr wen' .undkr., 7 , . . : the pmvlsiom of the said Ordimnce shall be dee.m.4 to have b q done or taken
I . ' . . ander the provisions of tbis Act. - . .
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For sbtcmcnt of objsts and reasans see OrJsso Corerre, Extraordw, d a t d the 10th March 1981 (NO. 299). . I I
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