Section 156(f) in The Mumbai Municipal Corporation Act, 1888
(f)[ if under section 169, a charge is made for water supplied to any buildings or land by measurement or the water taxes or charges for water by measurement are compounded for or if, under section 170, the sewerage taxes or sewerage charges for any building or land are fixed at a special rate, the particulars and amount of such charges composition or rates;] [Clause (f) was substituted by Maharashtra 34 of 1973, Section 19.]
