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[Cites 0, Cited by 0] [Section 288] [Entire Act]

State of Meghalaya - Subsection

Section 288(2) in Meghalaya Municipal Act, 1973

(2)Any which may be used for domestic purposes over and above the quantity to which the occupier is entitled as aforesaid, and any water which may be used for other than domestic purposes, shall be paid for by him at such rate as the Board at a meeting may determine.