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[Cites 0, Cited by 0] [Section 191] [Entire Act]

Union of India - Subsection

Section 191(3) in The Cantonments Act, 2006

(3)All water-supplied in excess of the quantity to which such supply is limited under sub-section (2) and, in a cantonment in which a water tax is not imposed, all water-supplied under this section, shall be paid for at such rate as the Board may fix keeping in view its financial viability.