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[Cites 0, Cited by 0] [Section 132] [Entire Act]

State of Odisha - Subsection

Section 132(2) in Orissa Municipal Act, 1950

(2)Any holdings, which is used exclusively as a place of public worship, or religious assemblage, or as Dharmasala, Sarai, Choultry or as a mortuary, or which is duly registered as a public burial or burning ground, shall be exempted from the tax on holdings.