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[Cites 0, Cited by 0] [Section 516B] [Entire Act]

State of Odisha - Subsection

Section 516B(4) in Orissa Municipal Rules, 1953

(4)The objections to be filed before the Executive Officer under the above sub-rule should be as brief as possible and should be confined to the specific grounds on which the valuation is objected to. The name of the owner, holding number, ward number and amount of annual value mentioned in the valuation list for that holding should be mentioned at the top of the petition in serial and the petition should be signed and dated by the petitioner himself.