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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(g) in Hyderabad City Water Supply Act 1954

(g)'rate' means the amount payable by a consumer to the Department for the water consumed for the pipe connection taken from the Hyderabad City Water Works according to the scale of charges fixed by the Authority from time to time under section 6 of this Act.