Section 106(1)(ii) in The Tamil Nadu Co-Operative Societies Act, 1983

[Cites 0, Cited by 0] [Section 106(1)] [Section 106] [Entire Act]

State of Tamilnadu - Subsection

Section 106(1)(ii) in The Tamil Nadu Co-Operative Societies Act, 1983

(ii)that he agrees to pay his share of the capital expenditure and the maintenance charges for providing supply of water (including over-head charges and depreciation) as may be determined by the board, from time to time, with the approval of the Registrar; and

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State of Tamilnadu - Subsection

Section 106(1)(ii) in The Tamil Nadu Co-Operative Societies Act, 1983