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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttarakhand - Subsection

Section 4(b) in The Uttarakhand Former Chief Minister facility (Residential and Other Facilities) Act, 2019

(b)The payment of electricity, water and sewerage fee etc. of the government residence allotted to the former Chief Ministers shall be paid to the concerned department from the date of allotment, by the allottee himself,