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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Odisha - Subsection

Section 63(2) in The Orissa Water Supply and Sewerage Board Act, 1991

(2)Without prejudice to the provisions of Sub-section (1) every local body shall on demand make available to the Board on payment of reasonable fees certified copies or extracts from assessment lists and other relevant documents in connection with assessment of annual value of premises and levy of taxes, fees and charges.