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[Cites 0, Cited by 0] [Section 133(1)] [Section 133] [Entire Act]

State of Odisha - Subsection

Section 133(1)(e) in Orissa Municipal Act, 1950

(e)that the tax shall be leviable until a supply of water has been provided in the area to be supplied or until the lamps in the area to be lighted have been lighted, as the case may be, nor shall the tax be leviable for any quarter or portion of a quarter antecedent to the provision of such water supply and lighting.