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[Cites 0, Cited by 0] [Section 273(2)] [Section 273] [Entire Act]

State of Jharkhand - Subsection

Section 273(2)(c) in Jharkhand Municipal Act, 2011

(c)that the interest of the consumers of the municipal services are safeguarded and, at the same time, the consumers pay for availing of the municipal services in a reasonable manner based on the average cost of such services; and