Section 677(1) in The Orissa Municipal Corporation Act, 2003
(1)Improvement expenses shall be recoverable in installment of such amount not being less for any premises than fifty rupees per annum and at such intervals as will suffice to discharge such expenses, together with interest thereon at the rate of nine per centum per annum within such period not exceeding thirty years as the Commissioner, with the approval of the Corporation, may in each case determine.
