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[Cites 0, Cited by 0] [Section 205] [Entire Act]

State of Odisha - Subsection

Section 205(3) in The Orissa Municipal Corporation Act, 2003

(3)On the expiry of the period specified in Sub-section (2), and after considering the objections, if any, in accordance with the provisions of Section 206, the Corporation shall, by a public notice, specify group wise the value per unit area of vacant land and the value per unit area of covered space of building.