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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(23B) in The U.P. Municipalities Act, 1916

(23B)[ "User charges" means the charges of fee levied for specific services rendered or infrastructure created or facilities and amenities provided by the municipality in pursuance of the provisions of this Act;] [Inserted by U.P. Act No. 29 of 2009.]