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[Cites 0, Cited by 0] [Section 195A] [Entire Act]

State of Odisha - Subsection

Section 195A(2) in Orissa Municipal Act, 1950

(2)If as a result of the decision in the appeal the tax demanded from the appellant is set aside or reduced the amount paid by way of tax or, as the case may be, paid in excess shall be refunded to the appellant in the prescribed manner or adjusted towards the tax due from him in respect of any other period.]Chapter-XIV Public Health, Safety and Convenience