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State of Odisha - Section

Section 213 in The Orissa Municipal Corporation Act, 2003

213. Self assessment.

- Any owner of any land or building or any other person liable to pay the property tax or any occupier in the absence of such owner or person shall compute the tax due on the basis of the annual value of such land or building as determined under Section 210 and Section 211, and the rate of tax as determined under Section 198.