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[Cites 0, Cited by 0] [Section 263(1)] [Section 263] [Entire Act]

State of Odisha - Subsection

Section 263(1)(b) in The Orissa Municipal Corporation Act, 2003

(b)the entire amount of the surcharge on the property tax on any land or building from the occupier of such land or building who uses it for commercial or non-residential purposes :