Section 620 in The Orissa Estates Abolition Rules, 1952
620. After payment is made the Treasury Officer shall detach the memorandum below the copy of his order and forward the same to the Collector concerned for noting the payment in the relevant columns of the vouchers alongwith the copy of the order received by him direct from the Collector to the Accountant General for purpose of audit in a registered cover with the Treasury Schedules.
[Special rules for the payment of final Compensation to the intermediaries of estates under the Orissa Estates Abolition Act, 1951-Amendments to Treasury Rules] [See, Orissa Gazette Part-III-No. 22-dated 1.6.1956.]
