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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Odisha - Subsection

Section 99(7) in The Orissa Development Authorities Rules, 1983

(7)The State Government in the Housing and Urban Development Department shall, on receipt of the return under Sub-rule (5) make necessary provisions in its budget of the following year for payment of the amount purported by the Accountant General, Orissa to the concerned Authorities.