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

State of Odisha - Subsection

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

(b)that the tax shall not be imposed [* * *] [Omitted vide Orissa Act No. 12 of 1953.] on any holding, consisting only of tanks, or in the case of the water tax on any holding, no part of which is within a radius to be fixed by Municipality from the nearest stand pipe or other supply of water available to the public.