Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 3] [Section 95] [Entire Act]

State of Punjab - Subsection

Section 95(1) in The Punjab Municipal Corporation Act, 1976

(1)The Commissioner may in such cases as the Corporation may either generally or specifically direct, instead of levying water tax in respect of any land or building liable thereto under section 92, charge for the water supplied to such land or building by measurement at such rate as shall from time to time be prescribed by the Corporation in this behalf.