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State of Odisha - Section

Section 143A in Orissa Municipal Act, 1950

143A. [ Executive Officer to perform duties of Valuation Officer during the interim period. [Inserted vide Orissa Act No. 16 of 1968 w.e.f. 1.8.1968.]

- The Executive Officer of the Municipal area shall, until the appointment of a Valuation Officer therefor, exercise the powers and perform the duties of the Valuation Officer in respect of the Municipal area.]