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[Cites 0, Cited by 0] [Section 44] [Entire Act]

NCT Delhi - Subsection

Section 44(1) in The Delhi Water Board Act, 1998

(1)The estimated cost of the disposal of sewage increased by five per cent. shall be payable on demand by the New Delhi Municipal Council and the Delhi Cantonment Board, Military Engineering Services after the close of each quarter of each year, in accordance with the properties determined under section 43.