Section 236(1)(b) in The Orissa Municipal Corporation Act, 2003

[Cites 0, Cited by 0] [Section 236(1)] [Section 236] [Entire Act]

State of Odisha - Subsection

Section 236(1)(b) in The Orissa Municipal Corporation Act, 2003

(b)any existing building which has been redeveloped or substantially altered or improved after the last assessment, but has not been subjected to revision of assessment consequent upon such redevelopment or alteration or improvement, as the case may be; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Odisha - Subsection

Section 236(1)(b) in The Orissa Municipal Corporation Act, 2003