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State of Odisha - Section

Section 167 in Orissa Municipal Rules, 1953

167.

When the posting of the receipts has been completed the register shall be laid before the Executive Officer who shall compare the total for each month with the abstract register of receipts (Form No. XV) and as far as possible the details of the credits with the challan or the cashier's cash book. He shall also carefully compare the credit with the particulars of the demand and take necessary action for the recovery of settlement of the outstanding.