Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 137 in Orissa Municipal Rules, 1953

137.

Advances for works to be carried out departmentally shall not be paid for the full sanctioned cost of the work, but shall be restricted to the amount actually necessary to meet immediate payments and as this amount is exhausted it can be recouped by submitting detailed bills for the expenditure incurred.