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[Cites 0, Cited by 0] [Section 133(1)] [Section 133] [Entire Act]

State of Odisha - Subsection

Section 133(1)(a) in Orissa Municipal Act, 1950

(a)[ where the Municipality - [Substituted vide Orissa Act No. 16 of 1968 w.e.f. 1.8.1968.]
(i)distributes water by means of water-carts or other like agency or provides water-supply by means of wells, tanks or other reservoirs; or
(ii)[ provides acetylene lamps or any other means of things,] the Municipality may impose water tax or lighting tax, as the case may be, under such conditions and limitations as may be prescribed;]