Section 53(2) in The U.P. Water Supply and Sewerage Act, 1975
(2)The annual value of premises for the purposes of the levy of taxes [under sub-section (2) of] [Substituted for 'mentioned in' by Act No. 16 of 1999.] Section 52 shall be assessed by such authority as the State Government may, by general or special order direct, and such authority may be either the Jal Sansthan itself or any other agency as may be specified in the order.
