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State of Odisha - Section

Section 182 in Orissa Municipal Rules, 1953

182.

The register shall be rewritten annually during the last quarter of each year. Careful comparison must then be made of the entries relating to the assessment columns 1 to 5 in old and new registers and the total of first quarter brought by additional shall be proved and with the figure arrived at by adding to and deducting from the demand of the last quarter of the previous year the increases and decreases in the Mutation Register. The Executive Officer shall sign the register in token of verification.