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[Cites 0, Cited by 0] [Section 132A(2)] [Section 132A] [Entire Act]

State of Tamilnadu - Subsection

Section 132A(2)(b) in Tamil Nadu District Municipalities Act, 1920

(b)in cases of supply whether for domestic consumption and use or for other purposes, or any class of such cases, lay down that the charge for water supplied shall be based on the number of taps allowed, irrespective of the quantity of water consumed.