Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 86 in Orissa Municipal Rules, 1953

86.

When money is remitted to a Council by means of Post Office money orders or when the amounts of money orders issued by a Municipal Council are returned unpaid they will in accordance with Post Office rules on the subject, be sent by the Post Office for payment direct to the Treasury Officer for adjustment of the amount by book transfer to the credit of the municipal fund. An advice list with coupons and acknowledgments attached will be sent on the same day by the Treasury Officer to the Council Officer in token of the adjustment having been made.