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[Cites 0, Cited by 0] [Section 131(1)] [Section 131] [Entire Act]

State of Odisha - Subsection

Section 131(1)(k) in Orissa Municipal Act, 1950

(k)any other tax which the Municipality is empowered to impose under any law for the time being in force;
(kk)[ an octroi on goods brought within the limits of a Municipal area for consumption, use of sale therein;] [Inserted vide Orissa Act No. 3 of 1954.]