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[Cites 0, Cited by 1] [Section 170(1)] [Section 170] [Entire Act]

State of Maharashtra - Subsection

Section 170(1)(ii) in The Mumbai Municipal Corporation Act, 1888

(ii)a sewerage charge in lieu of a sewerage tax, based on a measurement or estimated measurement of the quantity of water supplied for the premises or of the quantity of wastes discharged from the premises; or