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

State of Odisha - Subsection

Section 222(7) in The Orissa Municipal Corporation Act, 2003

(7)An appeal shall lie against an order under Sub-section (6) to the Corporation Assessment Tribunal, if preferred by the owner or the occupier of such land or building within forty-five days from the date of receipt of the order.