Section 221(1) in The Orissa Municipal Corporation Act, 2003
(1)The annual value of any land or building determined under this chapter -(a)shall have effect from the date of commencement of the quarter of a year ending on 30th June or 30th September or 31st December or 31st March, as the case may be, following that in which a public notice under Sub-section (2) of Section 223 has been given, and(b)shall, subject to the other provisions of this chapter, remain in force in respect of each ward of the Corporation for period of five years.
