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[Cites 0, Cited by 0] [Section 219(1)] [Section 219] [Entire Act]

State of Odisha - Subsection

Section 219(1)(g) in The Orissa Municipal Corporation Act, 2003

(g)In the case of non-residential uses, whether wholly owner occupied or wholly rented out, or partly owner occupied and partly rented out and the areas thereof; and