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[Cites 0, Cited by 0] [Section 143] [Entire Act]

State of Odisha - Subsection

Section 143(4) in Orissa Municipal Act, 1950

(4)After receipt of all such objection and views and after giving the person interested opportunity of being heard, the Valuation Officer shall consider the objections views and after making such alterations in the list as he deems necessary, publish the list in the prescribed manner.