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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Odisha - Subsection

Section 87(f) in Grama Panchayats Rules, 1968

(f)No person shall be allowed to bid unless and until he deposits the security money and produces a certificate from the concerned Grama Panchayat to the effect that he has cleared all dues accruing to the Grama Panchayat in respect of any previous lease taken by him. The security deposit shall be 10 per cent of the upset price fixed by the [Sub-Collector] [Substituted by S.R.O.No. 648/99 vide Orissa Gazette Extraordinary No. 1183, Dated, 16.8.1999.]. The security money shall be paid to the officer conducting the auction sale who shall record the details in sale records.