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[Cites 0, Cited by 0] [Section 137] [Entire Act]

State of Odisha - Subsection

Section 137(1) in Orissa Municipal Act, 1950

(1)The annual value of holding shall be deemed to be the gross annual rental, at which the holdings may reasonably be expected to let, less a deduction, in case of buildings only, [fifteen per cent] [Substituted vide Orissa Act No. 20 of 1968.] of such annual rent and the said deduction shall be lieu of all allowance for repairs or on any other account whatsoever.