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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(1) in Licensing of Tenements and Sites and Services in Chandigarh Scheme, 1979

(1)In addition to the licence fee prescribed under the preceding rule, the licensee, whether of a tenement or of a site, shall pay water and electricity charges at such rates as may from time to time, be determined by the Chief Engineer, Union Territory, Chandigarh.