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[Cites 0, Cited by 0] [Section 124(1)] [Section 124] [Entire Act]

State of Maharashtra - Subsection

Section 124(1)(viii) in The Maharashtra Village Panchayats Act, 1959

(viii)a general water rate which may be imposed in the form of a rate assessed on building and lands or in any other form as may be best adopted to the circumstances of any class of cases;