Section 96(2)(c) in The U.P. Water Supply and Sewerage Act, 1975

[Cites 0, Cited by 0] [Section 96(2)] [Section 96] [Entire Act]

State of Uttar Pradesh - Subsection

Section 96(2)(c) in The U.P. Water Supply and Sewerage Act, 1975

(c)the procedure that may be followed by a Jal Sansthan or any other agency for assessment of the annual value under sub-section (3) of Section 53 including the authentication and custody of assessment lists, the revision and duration of such lists, the amendment and alteration of such lists, and appeals in case of dispute in respect of assessment;

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 96(2)(c) in The U.P. Water Supply and Sewerage Act, 1975