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[Cites 0, Cited by 0] [Section 147(1)] [Section 147] [Entire Act]

State of Odisha - Subsection

Section 147(1)(a) in Orissa Municipal Act, 1950

(a)by entering therein the name of any person or any property which ought to have been entered or any property which has become liable to taxation after the publication of the assessment list under Section 152;