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] [Entire Act] State of Maharashtra - Section Section 8 in Hyderabad City Water Supply Act 1954 8. Power to reduce or remit the rate. - The Government may, by general or special order, reduce or remit the rate in the case of religious or charitable institutions or in such other cases as may be deemed fit.
