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State of Odisha - Section

Section 552A in Orissa Municipal Rules, 1953

552A. [ [Inserted vide Notification No.2927-UD/11.2.1970.]

(1)The notice of the occurrence of vacancy shall be given by the owner of the building indicating the exact location (Ward No., Holding No, Name of road or street, etc.) and the date from which it has fallen vacant or may fall vacant. In case of a notice given about actual vacancy the said notice shall reach the Executive Officer within a period of seven days from the actual date of its falling vacant so that the owner will be entitled to remission of tax from that cats. But where the notice has been given after seven days, the vacancy will be deemed to have from the date of notice.
(2)In case of an advance notice of the occurrence of vacancy a separate intimation should follow confirming that the vacancy has occurred from such date or some other date subsequent to such date. In that case the remission or tax will be admissible from the date of occurrence of vacancy irrespective of the date of notice.
(3)All such notice received by the Executive Officer shall on receipt be immediately numbered serially and entered in a register maintained for the purpose, as "the Register of buildings laying vacant and Remission of tax" in Form 'A' and necessary steps shall be taken by the Executive Officer to verify if the vacancy has actually occurred and watch, by periodical inspection whether the buildings have been re-occupied at any particular time after falling vacant. Adequate space shall be allowed for each entry in the Register so that the Inspecting Officers will be able to record their certificates of verification in the 'Remarks column' from time to time. Notice of re-occupation shall be given by owners referring to their earlier notice of occurrence of vacancy.]
Serial No. Date of notice of vacancy Name of the person Ward No. Holding No. Period for which to remain vacant and otherrequisite details Date on which reoccupied Remarks of the inspecting authority with hissignature and date
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