Section 222(1) in The Orissa Municipal Corporation Act, 2003
(1)The Commissioner may cause any revision to be made in the annual value of any land or building or any portion thereof in the following cases, namely :-(i)where any tenancy or any rent changes; or(ii)where the nature of use changes; or(iii)where a new building is erected or an existing building is redeveloped or substantially altered or improved during the period the annual value remains in force; or(iv)where, on an application made in writing by the owner or the person liable to pay the property tax, it is established that during the period the annual value remains in force, its value has been reduced by reason of any substantial demolition or has suffered depreciation from any accident or any calamity proved to the satisfaction of the Commissioner to have been beyond the control of such owner or such person; or(v)where any land or building or portion thereof is acquired by purchase or otherwise by the Central Government or the State Government or the Corporation; or(vi)where any land or building, or portion thereof, is sold or otherwise transferred to the Central Government or the State Government or the Corporation; or(vii)where, upon the acquisition or transfer of any land or building in part, a residual portion remains; or(viii)where it becomes necessary so to do for any other reason to be recorded in writing.
