Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 169] [Entire Act] State of Odisha - Subsection Section 169(3) in Orissa Municipal Act, 1950 (3)After such publication of the list any arrears of tax included therein shall be treated as an arrear of land revenue payable to the Municipality.
