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[Cites 0, Cited by 0] [Section 124(1)] [Section 124] [Entire Act]

State of Maharashtra - Subsection

Section 124(1)(xii) in The Maharashtra Village Panchayats Act, 1959

(xii)a special water for water supplied by the panchayat through pipes, which may be imposed in any form including that of charges for such water supplied, fixed in such mode or modes as shall be best adopted in the circumstances of any class of cases;