Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 134] [Entire Act] State of Odisha - Subsection Section 134(e) in Orissa Municipal Act, 1950 (e)that The-tax on any holding the valuation of which does not exceed twenty-five rupees, shall not be more than two rupees per annum and that the rate of the tax on any other holding shall not exceed ten per centum :
