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State of Odisha - Section

Section 420 in Orissa Municipal Act, 1950

420. Recovery of sums due at commencement of Act.

- All rates, taxes, payments by way of composition for a rate, tax or due for expenses of compensation or otherwise, all arrears thereof and all sums of money otherwise due to the Municipality, at the commencement of this Act, may be recovered as though they had accrued under this Act.