Section 625 in The Orissa Municipal Corporation Act, 2003
625. Recovery of sum due as taxes.
- All costs, damages, compensation, penalties, charges, fees (other than school fees), expenses, rent (not being rents for lands and biddings demised by the Corporation), contributions and other sums, which under this Act or any other law, or rules or bye-laws made there under are due by any person to the Corporation, may, if there is no special provision in this Act for their recovery, be recovered in the prescribed manner.
