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[Cites 0, Cited by 0] [Section 184] [Entire Act]

State of Odisha - Subsection

Section 184(2) in Orissa Municipal Act, 1950

(2)The Executive Officer may summon any person whom he has reason to believe to be liable to the payment of any such tax, or any servant of such person, and may examine such person or servant as to the number and description of the carriages, carts, horses, and other animals in respect of which such person is liable to be taxed.