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State of Odisha - Section

Section 214 in Orissa Municipal Rules, 1953

214.

No such transfer or lease shall be valid unless it be a condition thereof that the transferee or lessee shall be liable to pay assessment, ground rent, etc. if any, payable as the Collector may determine to be payable in receipt of the property and that the said assessment ground rent is subject to revision from time to time.Chapter-IV EducationGeneral