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[Cites 0, Cited by 0] [Section 146] [Entire Act]

State of Odisha - Subsection

Section 146(1) in Orissa Municipal Act, 1950

(1)Unless otherwise directed by the State Government, new valuation and assessment list shall ordinarily be prepared once in every five years, so far as may be, in the same manner as in the case of newly constituted Municipal areas and the said period of five years shall be computed from the first day of the year in which the existing list take effect.