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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(2) in Delegation of Financial Powers Rules, 1978

(2)Powers of Member, Board of Revenue, Revenue Divisional Commissioner and Collectors for according administrative approval in each case are as follows :
    Member Board of Revenue Revenue Divisional Commissioner Collector
(i) Residential Buildings 9,00,000 7,60,000 3,80,000
(ii) Non-Residential Buildings 15,20,000 10,65,000 5,30,000
(iii) Circuit House, Inspection Bungalow-cum-Residential Buildings. 9,00,000 4,50,000 2,25,000
(iv) Water-Supply and Sanitary Installations -      
  (a) Non-Residential 90,000 60,000 30,000
  (b) Residential 60,000 45,000 22,500
(v) Electrical Installations -      
  (a) Non-Residential 90,000 60,000 30,000
  (b) Residential 60,000 45,000 22,500
(vi) Rural Water-Supply 1,50,000 75,000 37,500
(vii) Communication 4,50,000 3,80,000 1,90,000