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

State of Odisha - Subsection

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

(c)that the rate on the annual value of holdings at which the tax may be imposed shall not exceed ten per centum in the case of the water tax or five per centum in the case of the lighting tax;