Section 678 in The Orissa Municipal Corporation Act, 2003
678. Redemption of charge for improvement expenses.
- At any time before the expiration of the period for the payment of any improvement expenses together with interest thereon, the owner or occupier of the premises on which they are charged may redeem such charge paying to the Commissioner such part of the said expenses and such interest due, if any, as may not have been already paid or recovered.
