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[Cites 0, Cited by 0] [Section 147(1)] [Section 147] [Entire Act]

State of Odisha - Subsection

Section 147(1)(e) in Orissa Municipal Act, 1950

(e)where the percentage on the annual value at which any tax is to be levied has been altered by the [Municipality] [Substituted vide Orissa Act No. 16 of 1968 and further substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] under the provisions of Section 144 by making a corresponding alteration in the amount of tax payable in each case;