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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Odisha - Subsection

Section 98(2) in Grama Panchayats Rules, 1968

(2)That the tax shall not be leviable in any area until the Grama Panchayat have made provision for cleansing of private latrines, or cess pools within such area, nor shall the tax be leviable for any quarter or portion of a quarter antecedent to the making of such provision.