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[Cites 0, Cited by 1] [Section 55] [Entire Act]

NCT Delhi - Subsection

Section 55(2) in The Delhi Water Board Act, 1998

(2)The fees, charges, rentals and deposits referred to in sub-section (1) shall be so fixed as overall to ensure the recovery of all costs of operation, maintenance, repayment of debt and a return of not less than three per cent. on net fixed assets:Provided that development charges in respect of any building or part thereof or of any group of cluster of buildings shall not be less than the actual expenditure incurred.