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State of Odisha - Section

Section 39 in Executive Instructions Issued by the Board of Revenue, Orissa under the Orissa Fertilisers Loans Rules, 1965

39. Preparation of list of loans in Tahsil Office and transmission of the same to the Revenue Inspector for collection.

- (l) The Tahasildar shall prepare a list of loans sanctioned till the 31st day of March of each financial year whether sanctioned during the financial year or earlier and remaining unpaid on the said date in Form No.8 of the Appendix with reference to the Register in Form No.5. He shall fill up Columns 1 to 5 of the list and forward it to the Revenue Inspectors concerned by the 30th day of April of the following financial year for collection of the loan.
(2)The Revenue Inspector shall maintain this list in a separate file wherein all such lists and duplicates of chalans in Form No.10 where payment is made directly in the Tahasil Office shall be placed. [See paragraph 47].