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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(1) in The Orissa Local Fund Audit Act, 1948

(1)All expenses incurred by the Collector in any suit that may be brought in a Civil Court under the provisions of the law for the time being m force for the recovery of arrears of land revenue shall, in the first instance, be borne by the Provincial Government.