Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 181] [Entire Act] State of Odisha - Subsection Section 181(2) in Orissa Municipal Rules, 1953 (2)If the percentage on the valuation at which the tax is levied is changed under Section 144 of the Act during the currency of the assessment the demand register shall be corrected in accordance with Section 147 (e) of the Act.
