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State of Odisha - Section

Section 115 in Orissa Municipal Act, 1950

115. Custody of the Municipal Fund.

- Unless the State Government Otherwise direct all sums received, on account of the Municipal Fund shall be paid into a Government Treasury, or into any Bank or branch Bank used as a Government Treasury in or near to the Municipal area and shall be credited to an account to be called the account of Municipal area to which they belong :Provided that the Municipality may invest any money not required for immediate use either in Government securities or in any other form of security which may be approved of by the State Government.