Section 206 in The Orissa Municipal Corporation Act, 2003
206. Procedure for hearing objection to classification of lands and buildings.
(1)Any objection under Sub-section (2) of Section 205 shall be entered in a register to be maintained for the purpose in such Form and manner, and containing such particulars, as may be prescribed.(2)Every such objection shall be determined by the Corporation Valuation Committee after giving the person submitting the objection an opportunity of being heard.(3)The procedure for hearing and disposal of objections shall be such as may be specified by regulations.(4)When an objection has been determined under Sub-section (2), any order in this behalf shall be recorded in the register maintained-under Sub-section (1) with date, and a copy of the order shall be supplied to the person submitting the objection within ten days from the date of the order.(5)Any person aggrieved by an order under Sub-section (4) may prefer an appeal before the Corporation Assessment Tribunal constituted under Section 218, and the decision of the Corporation Assessment Tribunal on such appeal shall be final.
