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[Cites 0, Cited by 0] [Section 134(1)] [Section 134] [Entire Act]

State of Gujarat - Subsection

Section 134(1)(b) in The Gujarat Provincial Municipal Corporations Act, 1949

(b)in such cases as the Standing Committee shall generally approve, compound with any person for the supply of water to any premises for a renewable term of one or more years not exceeding five, on payment of a fixed periodical sum in lieu of the water tax or charge by measurement or by the size of the water connection which would otherwise be leviable from such person in respect of the said premises.