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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Odisha - Subsection

Section 24(2) in The Orissa Stamp Rules, 1952

(2)On the day specified in the notice the Collector, after taking such evidence as the person or persons may produce and making such inquiry as he may deem proper, shall determine the [Market value of the property] [Substituted vide R.D. Notification No. 15244/11.2.1988.] and assess the amount of deficit duty recoverable from the person concerned.