Section 476 in The Orissa Municipal Corporation Act, 2003
476. Power to exempt rates and taxes, etc. on heritage building.
- If the owner of a heritage building enters into an agreement with the Corporation to maintain, preserve and conserve such heritage building properly at his own expenses, the Corporation may, in such case, exempt wholly or partly the owner of such heritage building from payment of rates of taxes or fees for supply of water or any other charge in respect of such heritage building.
