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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Odisha - Subsection

Section 46(3) in The Orissa Housing Board Act, 1968

(3)If any person, who is served with a notice under Sub-section (1) or under Sub-section (2), refuses or tails to pay the amount in accordance with such notice, the amount shall, without prejudice to any other mode of recovery, be recoverable as an arrear of land revenue.