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[Cites 0, Cited by 0] [Section 154] [Entire Act]

State of Tripura - Subsection

Section 154(k) in Tripura Municipal Act, 1994

(k)the rates at which the charges for water supplied in excess of the prescribed quota for domestic purposes and for water supplied for various non-domestic purposes may believed by the Municipality and the use, maintenance and testing of matters and ferrules ;