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[Cites 0, Cited by 0] [Section 89(1)] [Section 89] [Entire Act]

State of Haryana - Subsection

Section 89(1)(a) in Haryana Municipal Corporation Act, 1994

(a)a water tax at such percentage of the rateable value of lands and buildings as the Government may deem reasonable for providing water supply in the Municipal area or in lieu thereof water charges of such rate as may be decided by the Government from time to time;