Section 24 in The Orissa Agricultural Produce Markets Rules, 1958
24. Expenditure In connection with or incidental to such elections.
- All expenditure incurred by the Collector or the person authorised by him under Rule 10 in connection with or incidental to the election of members of the Market Committee shall be recoverable under Section 24 from the Market Committee by the Collector as an arrear of land revenue.[Part-II] [Inserted vide O. G E. No. 1124 dated 5.7.2007.] A Establishment of Private Market
