Section 141(2)(c) in Andhra Pradesh Municipalities Act, 1965

[Cites 0, Cited by 0] [Section 141(2)] [Section 141] [Entire Act]

State of Andhra Pradesh - Subsection

Section 141(2)(c) in Andhra Pradesh Municipalities Act, 1965

(c)in cases of supply to residential buildings, lay down the maximum free allowances to be made and the rates of charge to be levied in respect of water supplied in excess of such allowance; and

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State of Andhra Pradesh - Subsection

Section 141(2)(c) in Andhra Pradesh Municipalities Act, 1965