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[Cites 0, Cited by 0] [Section 206(1)] [Section 206] [Entire Act]

State of Odisha - Subsection

Section 206(1)(b) in Orissa Municipal Act, 1950

(b)if any water-tax or any sum due for water for the cost of making a connection, or for the cost of hire of a metre, or for the cost of carrying out any work or test connected with the water-supply, which is chargeable to any person by or under this Act, is not paid within fifteen days after a bill for such tax or sum has been presented;