Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 131A] [Entire Act] State of Odisha - Subsection Section 131A(4) in Orissa Municipal Act, 1950 (4)Any tax or fee the imposition of which is suspended under this section may, after expiry of the period of suspended, be re-imposed by the Municipality at such rate as it may determine.]
