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[Cites 0, Cited by 0] [Section 139] [Entire Act]

State of Odisha - Subsection

Section 139(iii) in Orissa Municipal Act, 1950

(iii)if such separated portions of such land, buildings or portion are or are made entirely independent and capable of separate enjoyment in conformity with the provisions of this Act of any rules or Bye-laws made thereunder relating buildings the Municipality shall assess each portion separately by assigning a separate number thereto ;