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[Cites 0, Cited by 0] [Section 237] [Entire Act]

State of Odisha - Subsection

Section 237(2) in The Orissa Municipal Corporation Act, 2003

(2)The amount of tax shall be determined by multiplying the quantum of such deficit in the area of parking spaces by the unit area value of land in the case of open parking spaces or by the unit area value of covered space of a building in the case of covered parking spaces, as the case may be, as specified in Section 205.