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State of Odisha - Section

Section 151 in Orissa Municipal Rules, 1953

151.

The register prescribed in Section 176 of the Act for the exhibition of the amount of taxes realised on account of carriages, carts, horses and other animals shall be maintained in Form No. XXIX.It shall be examined quarterly by the Executive Officer in order to see whether the demand are being realised regularly and shall be initialled by him.