Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 68] [Entire Act] State of Odisha - Subsection Section 68(f) in Grama Panchayats Rules, 1968 (f)For every fee paid a receipt should be granted to the payee by the Grama Panchayat or by the lease-holders, as the case may be.
