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[Cites 0, Cited by 0] [Section 236] [Entire Act]

State of Odisha - Subsection

Section 236(6) in The Orissa Municipal Corporation Act, 2003

(6)After the determination of annual value of land or building under Section 210, or revision thereof under Section 222, has been made, any amount paid on self-assessment under this Section shall be deemed to have been paid on account of such determination under Section 210 or such revision under Section 222, as the case may be.