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State of Odisha - Section

Section 124 in Orissa Municipal Rules, 1953

124.

If a cheque drawn is reported as lost the Executive Officer shall address the Treasury Officer concerned and obtain from him a certificate in the following form -"Certified that cheque No......................dated..................... for Rs.............reported by the Executive Officer.................Municipal Council to have been drawn of this treasury in favour of has not been paid, and will not be paid if presented hereafter".The Executive Officer shall on receipt of the duly signed certificate enter the fact of loss, cancellation and issue of a fresh cheque against the original entry in the cash book and the relevant counterfoil of the original cheque.Cash Book