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[Cites 0, Cited by 0] [Section 179] [Entire Act]

State of Odisha - Subsection

Section 179(1) in Orissa Municipal Act, 1950

(1)On receiving the amount of the tax due as aforesaid, the Executive Officer, or some person authorised by him in that behalf, shall give to the person paying the same a licence for the several carriages, carts, horses, and other animals for the period in respect of which the amount is received.