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[Cites 0, Cited by 0] [Section 222] [Entire Act]

State of Odisha - Subsection

Section 222(5) in The Orissa Municipal Corporation Act, 2003

(5)Notwithstanding anything contained in the foregoing provisions of this Section, no revision of the annual value of any land or building under this section shall be made without giving the owner or the occupier of such land or building a reasonable opportunity or being heard.