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[Cites 0, Cited by 0] [Section 247] [Entire Act]

State of Jharkhand - Subsection

Section 247(1) in Jharkhand Municipal Act, 2011

(1)The municipality shall levy sewerage charge on the owners of premises for connection of such premises to sewerage mains, such amount being not less than one-half of the amount chargeable for water-supply under sub-section (2) of section 197 or sub-section (2) of section 198, as the case may be, as may be determined by regulations, from time to time.