Section 626 in The Orissa Municipal Corporation Act, 2003
626. Limitation for recovery of dues.
- No distraint shall be made, no suit shall be instituted, no proceeding shall be commenced, in respect of any sum due to a Corporation under this Act after expiration of a period of three years from the date on which distraint might first have been made, a suit might first have been instituted,; proceeding have been commenced, as the case may be, in respect of such sum.
