Section 108 in The Orissa Town Planning and Improvement Trust Act, 1956
108. Receipt of moneys and deposit in Bank.
(1)The State Government may direct that all or any money payable to and received by the Planning authority, may be deposited into the Treasury or such Bank or Banks as may be approved by them in this behalf, to be credited to an account which shall be styled. The Account of the Planning authority for the improvement of the Municipality or local area (name of town).(2)Any person required to pay money to the Planning authority may, instead of making payment to the said authority, directly deposit the same to the credit of the said account.
