Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 197] [Entire Act]

State of Odisha - Subsection

Section 197(1) in The Orissa Municipal Corporation Act, 2003

(1)The Corporation may, if so authorized by any other law for the time being in force, realize any tax, development charge, cess or fee, imposed under that law, or any dues payable under that law, in accordance with the provisions thereof.