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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Odisha - Subsection

Section 31(5) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963

(5)If any Village Officer or his authorised agent does not turn up to receive the payment, the Sub-Divisional Officer shall send the amount to him by Postal Money Order in his last known address.Provided that the commission payable on the Money Order shall be paid out of the amount payable to the Village Officer.