Section 122 in The Orissa Town Planning and Improvement Trust Act, 1956
122. Annual audit of accounts.
- The accounts of the Planning authority shall, once in every financial year be examined and audited under the provision of the Orissa Local Fund Audit Act, V of 1948 and it shall be the duty of the Planning authority forthwith to remedy any defects or irregularities that may be pointed out in audit.
