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[Cites 0, Cited by 0] [Section 365] [Entire Act]

State of Odisha - Subsection

Section 365(i) in The Orissa Municipal Corporation Act, 2003

(i)in any case under clause (a) the Commissioner shall not take action unless not less than fifteen days previously a copy of the notice of demand in respect of the tax or sum has been affixed to a conspicuous part of the premises;