Section 197 in The Orissa Municipal Corporation Act, 2003
197. Realization of tax, fees, cess, etc. under any other Law.
(1)The Corporation may, if so authorized by any other law for the time being in force, realize any tax, development charge, cess or fee, imposed under that law, or any dues payable under that law, in accordance with the provisions thereof.(2)The Corporation shall have such percentage of the Entry Tax share in lieu of Octroi, as admissible under the provisions of the Orissa Entry Tax Act, 1999 and rules made thereunder.
