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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(1)(c) in The Orissa Water Supply and Sewerage Board Act, 1991

(c)all rights, liabilities and obligations of such local body relating to the things mentioned in Clauses (a) and (b) including the right to recover arrears of water tax and sewerage tax, by whatever name called, and of any cost or fees or charges relating to water supply and sewerage services and also including liabilities arising from any loans advanced by Government or any other persons to the said local body for the things aforesaid, other than loans diverted to or utilised for purposes other than those referred to in Clauses (a) and (b); shall, on such date as may be specified by the Board, stand transferred to and vested in the Board and be subject to its control.