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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(2)(h) in Maharashtra Jeevan Authority Act, 1976

(h)to approve tariffs for water supply and sewerage service applicable to respective local areas comprised within the jurisdiction of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] and such local bodies as have entered into an agreement with [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.];