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[Cites 0, Cited by 0] [Section 261(1)] [Section 261] [Entire Act]

State of Odisha - Subsection

Section 261(1)(b) in The Orissa Municipal Corporation Act, 2003

(b)any other tax, fee or charge leviable under this Act, the Commissioner may either prosecute such person, or cause to be served on such person a notice of demand in such Form as may be specified by regulations or in such other Form as the Commissioner may deem fit.