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 201] [Entire Act] State of Odisha - Subsection Section 201(2) in Orissa Municipal Rules, 1953 (2)The Tax Collector shall be mainly responsible for collection of taxes. The Municipality may establish a system of punishments and rewards to Tax Collectors to ensure best results.
