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State of Odisha - Section

Section 44 in Executive Instructions Issued by the Board of Revenue, Orissa under the Orissa Fertilisers Loans Rules, 1965

44. Procedure in Tahsil Office on receipt of remittance from Revenue Inspector.

(1)The Tahasildar shall, on receipt of the remittance chalan in Form No. 10, check up the particulars with reference to the Personal Ledger Account of his office, make necessary postings in the said Ledger and return the duplicate of the chalan to the Revenue Inspector with an endorsement to the effect that the remittance has been received in full. The duplicate of the chalan should be issued under a memo number.
(2)The original of the chalans shall be preserved chronologically in a Guard File.