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[Cites 0, Cited by 0] [Section 241] [Entire Act]

State of West Bengal - Subsection

Section 241(2) in The Calcutta Municipal Corporation Act, 1980

(2)The supply of water under sub-section (1) shall be at such rate not being less than the cost of production and delivery (including the costs for debt servicing, depreciation of plant and machinery, losses and other charges, if any) as the Mayor-in-Council may from time to time determine.