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[Cites 0, Cited by 0] [Section 177] [Entire Act]

State of Odisha - Subsection

Section 177(1) in Orissa Municipal Act, 1950

(1)In any Municipality area in which a tax has been imposed under Section 176, the owner of every carriage, cart, horse and other animal specified in the Third Schedule shall, within the first month of each half-year, forward to the Executive Officers statement in writing, signed by him containing a description of the carriages, carts, horses and other animals liable to the tax for which he is bound to take out a licence.