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] [Entire Act] State of Odisha - Section Section 167 in Orissa Municipal Act, 1950 167. Executive Officer to keep account of distress and sales. - The Executive Officer shall cause a regular account to be kept of all distress levied and sales made for the recovery of taxes under this Act.
