Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 203] [Entire Act]

State of Odisha - Subsection

Section 203(4) in Orissa Municipal Act, 1950

(4)For all water supplied under this section in excess of a maximum determined by bye-laws made by the Municipality payment shall be made at such times and on such conditions, as may be laid down in such bye-laws and shall be recoverable in the same manner as the holding tax.Private Water-Supply for Non-Domestic Purposes