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State of Odisha - Section

Section 28 in Executive Instructions Issued by the Board of Revenue, Orissa under the Orissa Fertilisers Loans Rules, 1965

28. Maintenance of Personal Ledger Account.

- As soon as a loan is sanctioned and the permit issued in Form 'E' for issue of fertilizers by the co-operative society, the Tahasildar shall fill up Columns 1 to 8 of the Personal Ledger Account maintained in his office and attest the entries in Column 9. He should also fill up the Register in respect of cases disposed of by other officers empowered by the Collector under Sub-rule (2) of Rule 4 with reference to entries in the case records which are to be returned to the Tahasildar under sub-paragraph (5) of paragraph 7.