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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Odisha - Subsection

Section 40(3) in The Orissa Panchayat Samiti Act, 1959

(3)If expenses which the Government have directed under Sub-section (2), to be paid from the Fund are not so paid the Collector of the district with the previous sanction of the Government, may make an order directing the person having the custody of the fund to pay it in priority to any other charge against such Fund.