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[Cites 0, Cited by 0] [Section 227] [Entire Act]

State of Odisha - Subsection

Section 227(3) in The Orissa Municipal Corporation Act, 2003

(3)The annual value of any land or building determined after the disposal of the appeal shall take effect from the quarter from which such annual value would have taken effect and shall continue to remain in force during the period such annual value would have remained in force, had no appeal been filed.