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[Cites 0, Cited by 0] [Section 81(2)] [Section 81] [Entire Act]

State of Tamilnadu - Subsection

Section 81(2)(j) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978

(j)the manner of, and the basis on which, taxes shall be levied, the manner of and determining consumption of water, the charges therefor, the rent or other amount of charge for meters, and the time, place and manner of payment of taxes, rates, charges and surcharges, fees, rents and other amounts;
(jj)[ the manner of, and the basis of which, the infrastructure development charges shall be collected;] [Inserted by Chennai Metropolitan Water Supply and Sewerage (Second Amendment) Act, 1993 (Tamil Nadu Act 49 of 1998).]