Section 221 in The Orissa Municipal Corporation Act, 2003
221. Period of validity of assessment.
(1)The annual value of any land or building determined under this chapter -(a)shall have effect from the date of commencement of the quarter of a year ending on 30th June or 30th September or 31st December or 31st March, as the case may be, following that in which a public notice under Sub-section (2) of Section 223 has been given, and(b)shall, subject to the other provisions of this chapter, remain in force in respect of each ward of the Corporation for period of five years.(2)Where the annual value of any land or building in any ward has not, for reasons which are on record in writing, been revised on the expiration of five years, the previous annual value of such land or building shall continue to remain in force until it is revised.
