Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Entire Act]

State of Odisha - Section

Section 168 in Orissa Municipal Act, 1950

168. Recovery of arrears of tax as arrear of land revenue.

- Any arrear of tax, due from any person in respect of which a notice of demand has been served under Sub-section (1) of Section 161, other than arrear due on the first day of the quarter immediately preceding, shall be recoverable as an arrear of land revenue.