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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Odisha - Subsection

Section 79(1) in The Orissa Development Authorities Act, 1982

(1)Every urban local body within the development area shall pay, to the concerned Authority on the first day of each half year, so long as the Authority continues to exist, a sum not exceeding ten per centum of its revenues in a year from all sources other than service taxes, as may be determined by the State Government, from time to time.