Section 19 in The Orissa Government Rules of Business
19. [ Proposal involving the alienation (temporarily or permanently), abandonment or reduction of revenue, or sale, grant or lease of Government property exceeding rupees one lakh in value, except when such alienation, abandonment, reduction, sale, grant or lease is in accordance with the rules or a general scheme already approved by the Cabinet.] [Substituted vide Orissa Gazette Extraordinary No. 346/9.3.1992.]
