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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Chattisgarh - Subsection

Section 16(2) in Chhattisgarh Vishesh Kshetra (Achal Sampatti ka Vyayan) Niyam, 2008

(2)The lessee shall pay to the Authority for services made available by the Authority such as water supply, sewerage, management of solid waste, at such rates or charges which the Authority shall decide from time to time.