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State of Odisha - Section

Section 14 in The Orissa Land Reforms (Financial) Rules, 1975

14. Payment of money kept under Revenue Deposit.

- Whenever the payee claims payment of the [amount] [Substituted by OLR (Financial) (Amendment) Rules, 1979 published in Revenue Department Notification No. 2233-Re-1.42.79R, dated the 20th March 1979 and in the extraordinary Orissa Gazette No, 363 dated 20th March, 1979.] which has been kept in Revenue Deposit the payment shall be made according to the procedure prescribed in Subsidiary Rules, 427 to 429 of the Orissa Treasury Code, Volume-I.