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[Cites 0, Cited by 0] [Section 227] [Entire Act]

State of Odisha - Subsection

Section 227(2) in The Orissa Municipal Corporation Act, 2003

(2)No appeal under this Section shall be entertained unless the property tax in respect of any land or building due on the date of presentation of the appeal has been deposited, and the appeal shall abate, unless such property tax is continued to be deposited till the appeal is finally disposed of.