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[Cites 0, Cited by 0] [Section 133] [Entire Act]

State of Odisha - Subsection

Section 133(3) in Orissa Municipal Act, 1950

(3)With the sanction of the State Government, the amount of the water tax may vary with the distance of holdings from the nearest standpipe or other sources of water supply and the amount may be higher,, in the case of premises to which communication pipes are attached in the case of other premises.