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State of Odisha - Section

Section 180 in Orissa Municipal Act, 1950

180. Liability in the absence of owner.

- Whenever the owner of any carriage, cart, horse, or other animal liable to pay the said tax is not residing within the limits of the Municipal area to which the tax is due, the person in whose immediate possession the carriage, cart, horse or other animal is for the time being kept, shall take out a licence for the same.