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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(1) in Orissa Rural Infrastructure and Socio-Economic Development Rules, 2005

(1)If the notified authority is satisfied, without requiring, the presence of the holder of mineral bearing land or the production by him any evidence, that the returns furnished in respect of the financial year are correct and complete, he shall assess the amount of tax due from the holder of mineral bearing land on the basis of such return.