Section 217 in The Orissa Municipal Corporation Act, 2003
217. Function of Corporation Valuation Committee.
- The functions of the Corporation Valuation Committee shall be -(a)to make recommendations to the Corporation on matters relating to classification of lands and buildings into different groups arid fixation of values per unit area of such lands and buildings under Section 205;(b)to determine objections under Sub-section (2) of Section 205;(c)to advise the Standing Committee on Taxation, Finance and Accounts on all matters relating to determination of annual values of lands and buildings; and(d)to perform such other functions as the Corporation may, by regulations, determine.
