Section 222(3)(i) in The Orissa Municipal Corporation Act, 2003

[Cites 0, Cited by 0] [Section 222(3)] [Section 222] [Entire Act]

State of Odisha - Subsection

Section 222(3)(i) in The Orissa Municipal Corporation Act, 2003

(i)has not, for any reason, been determined under this Act, the annual value of such land or building may be determined by the Commissioner at anytime during the currency of the period of assessment in respect of such land or building under Section 220 or Section 221; or

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State of Odisha - Subsection

Section 222(3)(i) in The Orissa Municipal Corporation Act, 2003