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State of Punjab - Section

Section 24D in The Pepsu Tenancy and Agricultural Lands Rules, 1958

24D. Account of voucher.

- The Treasury Officer shall keep an account of the vouchers presented and encashed on each day of payment in Form IX-D. The statement in Form IX-D shall be kept in a guard file. Where no payments are made on any day, the Treasury Officer shall prepare a blank statement in Form IX-D. The Treasury Officer shall prepare a monthly statement in Form IX-E and send one copy thereof, to the Collector or the Officer authorised by the State Government who shall consolidate the same in district statement to be prepared in Form IX-F and shall forward copies thereof, one each, to the Commissioner of the Division, Additional Secretary Revenue and Finance Secretary to Government, Punjab.]