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[Cites 0, Cited by 0] [Section 675(2)] [Section 675] [Entire Act]

State of Odisha - Subsection

Section 675(2)(i) in The Orissa Municipal Corporation Act, 2003

(i)unless the said person neglects or refuses, at the request of the Commissioner truly to disclose the amount of the rent payable by him in respect of the said building, land or premises and the name and address of the person to whom the same is payable, the said person shall not be liable to pay on account of the said expenses any large sum, than up to the time and demand, is payable by him to the owner on account of rent of the said building, land or premises;