Section 50 in Orissa Panchayat Samiti Accounting Procedure Rules, 2002
50. Transfer of immovable property.
(1)If any plot of land shown in the register is sold or is otherwise transferred from the possession of the Samiti the entry for it shall be struck off and the facts in connection with the transfer shall be recorded in the column for remarks under the initials of Block Development Officer.(2)The register shall be annually checked by Block Development Officer and attested with his signature and date.
