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State of Odisha - Section

Section 87 in Orissa Municipal Rules, 1953

87.

All moneys paid into the treasury to the credit of the municipal fund shall be accompanied by a challan in the appended Form No.VI.The challan shall be in duplicate. The second part shall be retained by the treasury office and the original or counterfoil shall be receipted by the treasury officials and brought back to the Municipal office by the person sent with the remittance.