Section 199 in The Orissa Municipal Corporation Act, 2003
199. Property tax on Central Government properties.
- Notwithstanding anything contained in this Act, any land or building which is the property of the Central Government shall, save in so far as Parliament by law otherwise provides, be exempt from the property tax :Provided that nothing in this section shall, until Parliament by law otherwise provides, prevent the Corporation from levying any tax on any property of the Central Government to which such property was immediately before the commencement of the Constitution of India liable or treated as liable, so long as the property tax continues to be levied by the Corporation.Explanation. - A property of the Central Government shall not include any property vested in, or belonging to any statutory body or public sector corporation under the control of the Central Government.
