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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Maharashtra - Subsection

Section 35(1) in Maharashtra Jeevan Authority Act, 1976

(1)[The Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] shall, by notification in the Official Gazette, fix the cost of water to be supplied according to volume, and also the minimum cost to be charged in respect of each connection.