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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(d) in Bhubaneswar Municipal Corporation Tax on Advertisements Regulations, 2006

(d)If any tax on advertisements is not paid within the stipulated time after the demand notice,the same shall be recovered as arrears of tax and the permission granted shall be deemed to have been terminated. The Commissioner shall be at liberty to remove such hoardings.