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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Uttar Pradesh - Subsection

Section 93(2) in The U.P. Water Supply and Sewerage Act, 1975

(2)Without prejudice to the provisions of sub-section (1), every local body shall on demand make available at cost certified copies or extracts from assessment lists and other relevant documents in connection with assessment of annual value of premises and levy of taxes, fees and charges.