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State of Odisha - Section
Section 8 in The Orissa Compulsory Labour Rules, 1948
8.
A revenue officer not below the rank of a Tahsildar shall be appointed under Sub-section (2) of Section 11 of the Act to determine disputes as to the amount payable under Sub-section (1) of the said section.Statement showing the amount recovered under Section 11 of the Orissa Compulsory Labour Act V of 1948 and its disposal in the taluk or districtName of Village........................| Name of work in respect of which recovery is madeunder Section 11 of the Act. | No. and date of the order sanctioning therecovery | Amount recovered | Payment made for the work | |||
| Date of credit in the Treasury accounts | Date | Amount | No. and date of the taluk disposal file | |||
| 1 | 2 | 3 | 4 | 5 | 6 | 7 |
| Rs.as.P. | Rs.as.P. |
| Particulars of utilisation of balance | Reference to taluk disposal file | ||||
| Balance, if any, available | Name of work | No. and date of the order sanctioning theexpenditure | Amount | Date of payment | |
| 8 | 9 | 10 | 11 | 12 | 13 |
| Rs.as.P. |