Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 165] [Entire Act] State of West Bengal - Subsection Section 165(5) in The Asansol Municipal Corporation Act, 1990. (5)[] [Sub-sections (3) to (5) Inserted by W.B. Act 5 of 1994.] the Corporation may levy a sewer charge at such rate as it may determine.
