Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 132] [Entire Act] State of Odisha - Subsection Section 132(1) in Orissa Municipal Act, 1950 (1)The tax on holdings shall not be imposed at a rate exceeding ten per centum on the annual value of holdings;
