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[Cites 0, Cited by 0] [Section 238(1)] [Section 238] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 238(1)(b) in Arunachal Pradesh Municipal Act, 2007

(b)to determine separately for each Municipality the sewerage charges on the owners of premises for connection of such premises to sewerage mains under sub-section (1) of section 217,