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[Cites 0, Cited by 0] [Section 134(1)] [Section 134] [Entire Act]

State of Tamilnadu - Subsection

Section 134(1)(b) in Tamil Nadu District Municipalities Act, 1920

(b)if any water-tax or any sum due for water for the cost of making a connexion or for the cost or hire of a meter or for the cost of carrying out any work or test connected with the water-supply which is chargeable to any person by or under this Act, is not paid within fifteen days after a bill for such tax or sum has been presented;