Section 265C in Kolkata Municipal Corporation Act, 1980
265C. Fee for supply of water on the basis of previous annual valuation.
- If the determination of current annual valuation of any premises, building, flat or apartment is held up on account of any reason whatsoever, the fee for supply of water shall be paid on the basis of the previous annual valuation of such premises, building, flat or apartment and, on determination of the current annual valuation of such premises, building, flat or apartment, the arrear fee for supply of water shall be realised.] [Sections 265B and 265C inserted by section 24 of the Calcutta Municipal Corporation (Amendment) Act, 1997 (West Bengal Act 26 of 1997), w.e.f. 22.12.1997.]G. General powers regarding water supply and its uses
