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[Cites 0, Cited by 0] [Section 146(2)] [Section 146] [Entire Act]

State of Odisha - Subsection

Section 146(2)(c) in Orissa Municipal Act, 1950

(c)in cases where such list is prepared in pursuance of direction issued by the State Government under Sub-section (1) from the first day of the quarter immediately following the completion of the list, and shall remain in force until the date on which the valuation and assessment, entered in the new lists prepared subsequently under this section take effect.]