Section 679 in The Orissa Municipal Corporation Act, 2003
679. Recovery of instalment due under Sections 684 and 686.
- Any instalment payable under Sub-section (3) of Section 675 or Section 677 which is not paid when the same becomes due may be recovered by the Commissioner by distress and sale of the goods and chattels of the person from whom it is due as if it were a property tax due from the said person.
