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State of Odisha - Section

Section 114 in Grama Panchayats Rules, 1968

114.

The account of every loan sanctioned to a Grama Sasan by the State Government shall be maintained by [* * *] [Omitted by S.R.O.No. 648/99 vide Orissa Gazette Extraordinary No. 1183, Dated, 16.8.1999.] the District Panchayat Officer of the area within which the Grama Sasan lies, in such form and in such manner as may be directed by the Director of Grama Panchayats from time to time.