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State of Odisha - Section

Section 523 in Orissa Municipal Rules, 1953

523.

The percentage of tax that may be levied under Clauses (a), (b), (c), (d) and (e) of Sub-section (1) of Section 131 on lands which are not used exclusively for agricultural purposes and are not occupied by or adjacent or appurtenant to buildings shall not exceed ½ per cent of the capital value of such land.