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State of Odisha - Section
Section 140 in Orissa Municipal Rules, 1953
140.
The different accounts in the advance ledger shall be balanced quarterly, and signed by the Executive Officer. He shall at the same time satisfy himself that steps are being taken to recover or adjust advances which have been outstanding for more than three months. At the close of every quarter a list in Form No. XIX shall be prepared of outstanding advances.The correctness of the outstanding list shall be proved in the following manner :| Rs.P. | |
| Balance at the end of previous quarters | |
| Add- Advances granted during the quarter. | |
| Deduct- Advances, adjusted or recovered duringthe quarters. | |
| Balance outstanding at the end of the quarter. |