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] [Entire Act]

State of Odisha - Section

Section 198 in Orissa Municipal Rules, 1953

198.

The tax collector's ledger shall be kept in Form M and shall be posted by the cashier. One such register shall be maintained for each circle of collection. The entries under the heading 'Collections' shall be filled up from the daily total in the daily collections register under the various quarterly columns.