Section 451(1)(a) in Orissa Municipal Rules, 1953

[Cites 0, Cited by 0] [Section 451(1)] [Section 451] [Entire Act]

State of Odisha - Subsection

Section 451(1)(a) in Orissa Municipal Rules, 1953

(a)The subscriber shall satisfy the Council that his pecuniary circumstances justify the grant of the advance and that the advance will be expended on the following object or objects and not otherwise :

(i)to pay expense incurred in connection with the prolonged illness of the subscriber or any person actually dependent on him :

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State of Odisha - Subsection

Section 451(1)(a) in Orissa Municipal Rules, 1953