Section 226 in The Orissa Municipal Corporation Act, 2003
226. Hearing of objections.
(1)Any objection made under Section 224 shall be entered in a register maintained for the purpose in such Form, and in such manner, and containing such particulars, as may be prescribed.(2)On the date, time and place fixed under Sub-section (3), or Subsection (4), of Section 223, and, after giving the person making the objection a reasonable opportunity of being heard, either in person or through an authorized agent, the officer appointed under Section 225 shall determine the objection.(3)Where an objection has been determined under Sub-section (2), the order in this behalf shall be recorded in the register maintained under Sub-section (1) with date, and a copy of the order shall be supplied within ten days thereof to the owner or the occupier of the land or the building, as the case may be, in such Form, and in such manner, as may be prescribed.(4)The procedure for hearing and disposal of objections shall be such as may be prescribed.(5)The annual value after determination of objection under this Section shall take effect from the quarter in which such annual value would have taken effect, and shall continue to remain in force during the period such annual value would have remained in force, had no objection been made.
