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[Cites 0, Cited by 0] [Section 144(1)] [Section 144] [Entire Act]

State of Karnataka - Subsection

Section 144(1)(a) in Karnataka Municipal Corporations Act, 1976

(a)fix at rates not exceeding such as shall be specified in the rules in force under section 421 charges for such supply according to the quantity used, as ascertained by measurement; or