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State of Odisha - Section

Section 157 in Orissa Municipal Rules, 1953

157.

For money received by the municipality other than taxes, a receipt shall be given in Form No. XXXIV. The total amount received shall be written in words both in the receipt itself and on the counterfoil.The forms shall be bound in books containing 100 forms each and they shall be consecutively numbered before the book is brought into use.Licences and Receipts