Section 147(4)(iii) in Orissa Municipal Act, 1950

[Cites 0, Cited by 0] [Section 147(4)] [Section 147] [Entire Act]

State of Odisha - Subsection

Section 147(4)(iii) in Orissa Municipal Act, 1950

(iii)the value of the holding was increased, by additions or alterations, as the case may be, and all taxes leviable for any period proceeding the alteration of the assessment list shall be deemed to have become due on his first day of the quarter next following the date on which the alteration was signed by the Executive Officer.]

Legal Document View

Unlock Advanced Research with PRISMAI

State of Odisha - Subsection

Section 147(4)(iii) in Orissa Municipal Act, 1950