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[Cites 0, Cited by 0] [Section 365] [Entire Act]

State of Odisha - Subsection

Section 365(a) in The Orissa Municipal Corporation Act, 2003

(a)in default of payment of any water tax or of any sum due for water or hire of meter or expenses of any work done under or by virtue of any of the provisions of this Chapter within fifteen days after a notice of demand for such tax or sum has been duly served;