Section 72(1)(c) in Meghalaya Municipal Act, 1973

[Cites 0, Cited by 0] [Section 72(1)] [Section 72] [Entire Act]

State of Meghalaya - Subsection

Section 72(1)(c) in Meghalaya Municipal Act, 1973

(c)that in fixing the amount or amounts of the tax regard shall be had to the principle that the total net proceeds of the tax shall not exceed the amount required for the cleaning of latrines, urinals and cess-pools together with the amount required to meet the proportionate share of the cost of supervision and the collection of the tax; and

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State of Meghalaya - Subsection

Section 72(1)(c) in Meghalaya Municipal Act, 1973