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[Cites 0, Cited by 0] [Section 131B] [Entire Act]

State of Odisha - Subsection

Section 131B(2) in Orissa Municipal Act, 1950

(2)If any dispute arises as to whether any such buildings shall be subject to pay of tax as aforesaid the matter shall be referred to the State Government whose decision thereon shall be final.] [Inserted vide Orissa Act No, 16 of 1968 w.e.f. 1.8.1968.]