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[Cites 0, Cited by 0] [Section 206] [Entire Act]

State of Odisha - Subsection

Section 206(5) in The Orissa Municipal Corporation Act, 2003

(5)Any person aggrieved by an order under Sub-section (4) may prefer an appeal before the Corporation Assessment Tribunal constituted under Section 218, and the decision of the Corporation Assessment Tribunal on such appeal shall be final.