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[Cites 0, Cited by 0] [Section 224C(5)] [Section 224C] [Entire Act]

State of Uttar Pradesh - Subsection

Section 224C(5)(i) in The U.P. Municipalities Act, 1916

(i)the book value of all completed works in beneficial use pertaining to the water-works and taken over by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] (excluding works paid for by the consumers), less depreciation calculated in accordance with the Table appended to this section;