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State of Odisha - Section

Section 151 in Grama Panchayats Rules, 1968

151.

Pay, leave salary and allowances may be drawn for the day of a man's death the hour at which death takes place does not affect the claim. Payment due to a deceased officer or a servant of the Panchayat shall not be made except on the production of an authority specified in the Indian Succession Act, 1925 ; provided that payments may be made without the production of such authority to the extent of Rs. 25 under Resolution of the Grama Panchayat after such enquiry as it may consider sufficient about the right and title of the claimant.