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[Cites 0, Cited by 0] [Section 134] [Entire Act]

State of Odisha - Subsection

Section 134(a) in Orissa Municipal Act, 1950

(a)that the tax shall be imposed only on holdings containing dwelling houses, latrine, urinals or cesspools, and on holdings containing shops or places of business, in which, in the opinion of the Municipality a latrine, urinal or cess-pool is required;