Section 214(7) in The Orissa Municipal Corporation Act, 2003
(7)The Commissioner shall, upon an application made in this behalf by an owner, lessee, sub-lessee or occupier of any land or building and upon payment of such fee as may be determined by the Corporation by regulations, furnish to such owner, lessee, sub-lessee or occupier, as the case may be, information regarding the apportionment of the property tax on such land or building among the several occupiers of such land or building for the current assessment period or for any preceding assessment period:Provided that nothing in this Sub-section shall prevent the Corporation from recovering any arrear dues on account of property tax from any such person.
