Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 211] [Entire Act]

State of Odisha - Subsection

Section 211(1) in The Orissa Municipal Corporation Act, 2003

(1)In the case of a building, there shall be deducted from the annual value determined under Section 210 a sum equal to fifteen per cent of such annual value, and such deduction shall be on account of cost of repair or insurance or on any other account.