Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Odisha - Subsection Section 2(2) in The Orissa Municipal Corporation Act, 2003 (2)"annual value" means the value of any building or land fixed in accordance with the provisions of this Act and the rules made thereunder for the purpose of assessment of property taxes;
