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State of Odisha - Section

Section 168 in Orissa Municipal Rules, 1953

168.

The security deposit, which shall be one-fourth of the annual rental, shall be taken in satisfaction of the demand for the last three months of the year in which the lease expires, and shall be transferred by adjustment from 'Deposit' to 'Rent' and entered in the register in the column 17, such credits in the register by adjustment may be made in red ink to distinguish them from cash payments made during the same month.