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[Cites 0, Cited by 0] [Section 108] [Entire Act]

State of Odisha - Subsection

Section 108(1) in The Orissa Grama Panchayats Act, 1964

(1)The amount of every sum claimed from any person under this Act on account of any tax, rate, rent, fee or otherwise shall, subject to decision in appeal, review or revision, if any, in accordance with the provisions of the rules made thereunder, be final.