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[Cites 0, Cited by 0] [Section 214] [Entire Act]

State of Odisha - Subsection

Section 214(4) in The Orissa Municipal Corporation Act, 2003

(4)Each apartment and its percentage of the undivided interest in the common areas and facilities in a building within the meaning of any law regulating apartment ownership for the time being in force, shall be assessed separately.