Section 225 in The Orissa Municipal Corporation Act, 2003
225. Appointment of Officer to hear objection.
(1)The Valuation Committee hear and determine objections to the annual value of any land or building entered in the assessment list.(2)The Valuation Committee may make such queries and observations in relation to any entry in the assessment list and call for such records, returns and explanations, as it thinks fit.(3)Every such query and observation shall be promptly taken into consideration by the officer of the Corporation to whom it may be addressed and shall be returned by him to the Valuation Committee with necessary records, returns and explanations.
