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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Odisha - Subsection

Section 39(2) in The Orissa Panchayat Samiti Act, 1959

(2)If the expense is not so paid he may make an order directing the person having the custody of the Fund to pay it in priority to any other charge against such Fund. Such person shall so far as the Funds to the credit of the Samiti admit, be bound to comply with such order.