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[Cites 0, Cited by 0] [Section 169] [Entire Act]

State of Odisha - Subsection

Section 169(2) in Orissa Municipal Act, 1950

(2)If the collector of the district is satisfied that Executive Officer has so failed to realise the whole or any part of any tax and that the application has been submitted not more than one month after such failure he shall allow the application and shall thereupon publish in the prescribed manner and for the prescribed period, a list of the arrears of taxes in respect of which the application has been allowed.