Section 207 in The Orissa Municipal Corporation Act, 2003
207. Validity of unit area values and periodic revision thereof.
- The unit area value of vacant land and the unit area value of covered space of building, determined under Section 205, in respect of a group in any ward shall not be revised before expiration of a period of five years from the date of such determination :Provided that till the revision of such unit area values is completed, the existing unit area values shall continue to be in force.
