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

26. Local collection.

- The Revenue Inspectors should draw up a programme in advance for local collection of loans. The programme should be drawn up keeping in view the harvesting season in the area and it should be approved of in advance by the Tahasildar. Wide publicity should be given in advance in the villages concerned, relating to the programme drawn up for local collection of loan. The objective should be to make frequent approaches to the loanees for payment of the loans by the due date.Chapter-VI Maintenance of Accounts