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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Odisha - Subsection

Section 47(b) in Grama Panchayats Rules, 1968

(b)Advance payment for work actually executed may be made on the certificate of the [authority competent to measure the works] to the effect that no less than the quantity of work paid for has actually been done. The Sarpanch shall be held personally responsible for any over-payment which shall be recovered from him under surcharge proceedings.