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State of Odisha - Section

Section 194 in Orissa Municipal Act, 1950

194. Requisition on owner or occupier to furnish list of individual liable to tax.

- The Executive Officer, may by notice, require the owner or occupier of any building or land and every secretary or manager of a hotel, boarding or lodging house, club or residential chambers, to furnish within a specified time a list in writing containing the names of each individual, occupying such building, land, hotel, boarding or lodging house, club or residential chamber and specifying the profession, art, calling or appointment of every such individual and the rent, if any, paid by him and the period of such occupation.