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[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(4)(f) in Rules Regarding Returns of Establishments

(f)Water-supply. - Receipts and expenditure as disclosed by Form 13-if the service is not self-supporting reasons therefor-Revision of Rates-Capital outlay-New schemes undertaken for improvement of Water-Supply-Water-Supply Investigation schemes-State Government grant of loan for improvement of water-supply and the expenditure incurred out of it-Whether loan instalments have been paid regularly, or whether provision has been made for a sinking fund to meet cost of depreciation or replacement-removal of temporary water-scarcity.