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[Cites 0, Cited by 0] [Section 119(1)] [Section 119] [Entire Act]

State of Gujarat - Subsection

Section 119(1)(a) in The Gujarat Municipalities Act, 1963

(a)fix at rates not exceeding such as shall be specified in the rules in force under section 271, charges for such supply according to the quantity used, as ascertained by measurement; or