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[Cites 0, Cited by 0] [Section 149] [Entire Act]

State of Odisha - Subsection

Section 149(1) in Orissa Municipal Act, 1950

(1)If any house belongs to one owner and the land on which it stands and any adjacent land, which is usually occupied therewith, belongs to another, the [Valuation Officer] [Substituted vide Orissa Act No. 16 of 1968.] may value such house and land together, and may impose thereon one consolidated tax.