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[Cites 0, Cited by 0] [Section 209] [Entire Act]

State of West Bengal - Subsection

Section 209(3) in West Bengal Municipal Corporation Act, 2006

(3)Notwithstanding anything contained in the foregoing provisions of this section or elsewhere in this Act, the supply of water for domestic and non-domestic uses may be charged for at such scale of fee or price as may be prescribed.