Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 183] [Entire Act]

State of Odisha - Subsection

Section 183(a) in Grama Panchayats Rules, 1968

(a)The amount to be recovered in accordance with the surcharge order passed in Form No. 46 shall be realised and immediately deposited in the Treasury under Revenue Deposit. The same shall be subsequently withdrawn from the Treasury by the Collector and paid into the Grama Fund.