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[Cites 0, Cited by 0] [Section 237] [Entire Act]

State of Odisha - Subsection

Section 237(1) in The Orissa Municipal Corporation Act, 2003

(1)Subject to the provisions of the Orissa Development Authority Act, 1982 the Corporation may, by regulations, levy a tax on the deficits in the provision for parking spaces required for different types of vehicles in any non-residential building.