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

State of Gujarat - Subsection

Section 134(1)(a) in The Gujarat Provincial Municipal Corporations Act, 1949

(a)in such cases as the Standing Committee shall generally approve, instead of levying the water tax in respect of any premises liable thereto, charge for the water supplied to such premises by measurement at such rate as shall from time to time be prescribed by the said Committee in this behalf or by the size of the water connection with the municipal main and the purpose for which the water is supplied at such rates as shall from time to time be prescribed by the Corporation.