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State of Odisha - Section

Section 207 in Grama Panchayats Rules, 1968

207.

If after issue of distress warrant under Rule 201 the arrear tax is not recovered by seizure of movable property of the defaulter and in the case of defaulter having no movable property the arrear tax shall be recovered as arrear of land revenue in the manner indicated in Section 102 (7) of the Act.