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 80] [Entire Act]

State of Odisha - Subsection

Section 80(1) in Orissa Municipal Rules, 1953

(1)The Council shall not spend from any grant made by Government for a specific purpose, or from any sum, which as a condition of receiving a grant from Government the Council had agreed to appropriate to any specific purpose, or any sum received from any other source for any specific purpose, for any other purpose without the previous sanction of Government. A separate account shall be kept of each such grant and appropriation in Form No XLII.