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[Cites 0, Cited by 0] [Section 519] [Entire Act]

State of Odisha - Subsection

Section 519(5) in Orissa Municipal Rules, 1953

(5)If any difficulty arises in giving effect to any of the Sub-rules (1) and (4) and in determining the annual value of land on whatever tenure held for purpose of this rule the Collector of the district may by order authorise the method of determination of annual value which appears to him to be suitable for removing the difficulty and his decision shall be final.Determination of Capital Value of Land