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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Odisha - Subsection

Section 33(1) in The Orissa Panchayat Samiti Act, 1959

(1)All sums due to the District Board on account of rates, taxes fees and other levies imposed by it including the arrears thereof and all other sums otherwise due to the Board on the date of repeal of the enactments specified in the Schedule may be recovered by the Government as though such sums were dues of Government.