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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Odisha - Subsection

Section 98(1) in Grama Panchayats Rules, 1968

(1)In fixing the rate at which the tax under Clause (c) of Section 83 of the Act is to be levied, regard shall be had to the principle that the total net proceeds of the tax shall not exceed the amount required for cleaning private latrines, privies or cess pools and premises of compounds cleansed by the Panchayat agency subject to the maximum of six rupees per year.