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[Cites 0, Cited by 0] [Section 147(1)] [Section 147] [Entire Act]

State of Odisha - Subsection

Section 147(1)(f) in Orissa Municipal Act, 1950

(f)by reducing upon the result of the appeal of the owner the valuation of any holding which has been wholly or partly demolished or destroyed or the value of which has been diminished from any cause beyond the control of the owner the operation of which could not have been prevented with due precaution; and