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State of Odisha - Section

Section 182 in Orissa Municipal Act, 1950

182. Composition with livery stable-keeper.

- The Municipality at its discretion may compound for any period not exceeding one year, with every stable-keepers and other persons keeping carriages, carts or animals for hire, for a certain sum to be paid for the carriages, carts or animals so kept by such persons in lieu of the tax at the rates specified in any order made by the Municipality under Section 176.