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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(2) in The Maharashtra Irrigation (Pimpri Water Supply) Rules, 1964

(2)In respect of charges provided for in rules 8 and 9, bill shall be prepared in the name of the landlord generally unless, in any case, the tenant has undertaken to pay charges. The Bills shall be sent to persons primarily liable for the same every month.