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[Cites 0, Cited by 0] [Section 198] [Entire Act]

State of Odisha - Subsection

Section 198(2) in The Orissa Municipal Corporation Act, 2003

(2)The rate of such property tax shall be -
(a)where the annual value does not exceed one lakh rupees, upto fifteen per cent of the annual value,
(b)where the annual value exceeds one lakh rupees, up to ten per cent of the annual value, as may be prescribed.