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State of Odisha - Section

Section 147 in Orissa Municipal Rules, 1953

147.

Security deposits in cash shall be entered at once in the cash book (Form No. XIV) of the municipality and the deposit ledger (Form No. XX) and paid into the treasury like revenue. All other forms of security such as Government paper, bonds for landed property, and the like shall be recorded in a register in Form No. XLI. When the security is surrendered the depositor shall give a receipt in the column provided for the purpose.Investments