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State of Odisha - Section

Section 119 in The Orissa Town Planning and Improvement Trust Act, 1956

119. Advances from revenue account to capital account.

(1)Notwithstanding anything contained in Section 118, the Planning authority may advance any sum standing at the credit of the revenue account for the purpose of meeting capital expenditure.
(2)Every such advance shall be refunded to the revenue account as soon as may be practicable.