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[Cites 0, Cited by 0] [Section 230] [Entire Act]

State of Odisha - Subsection

Section 230(f) in The Orissa Municipal Corporation Act, 2003

(f)by inserting or altering an entry in respect of any building erected, re-erected, altered or added to, after the preparation of the Corporation Assessment Book, in which case such insertion or alteration shall take effect from the date of such erection, re-erection, alteration or addition, as the case may be :