Section 200 in The Orissa Municipal Corporation Act, 2003
200. Rate of property tax on any land, hut or building in a slum.
- The rate of property tax shall not exceed, in respect of any land, hut or building in a slum, one-third of the rate of tax on land, hut or building not located in a slum as provided in this chapter, but no such tax shall be payable by a slum dweller not having any title over the land.
