Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 229] [Entire Act]

State of Odisha - Subsection

Section 229(5) in The Orissa Municipal Corporation Act, 2003

(5)The Corporation Assessment Book shall be printed and published for every ward of the Corporation, and shall be made available for sale to the public, in such Form, and in such manner, as may be prescribed :Provided that the publication of the Corporation Assessment Book shall not be kept pending on the ground that an objection or appeal has been made in respect of any case under Section 224 or Section 227, as the case may be.