Section 53(5) in The U.P. Water Supply and Sewerage Act, 1975
(5)Where the annual value of premises in any local area is assessed by the Jal Sansthan or, other agency specified under sub-section (2), it shall, subject to any variation therein on appeal under Section 54, be deemed to be the annual value of the premises for the purposes also of house tax levied by the local body concerned, anything contained in the law constituting such local body notwithstanding.
