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[Cites 0, Cited by 0] [Section 127(6)] [Section 127] [Entire Act]

State of Madhya Pradesh - Subsection

Section 127(6)(a) in The M.P. Municipalities Act, 1961

(a)a latrine or conservancy tax payable by the occupier or owner upon private latrines, privies or cesspools or open premises or compounds cleansed by Council agency;