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[Cites 0, Cited by 0] [Section 141] [Entire Act]

State of Andhra Pradesh - Subsection

Section 141(1) in Andhra Pradesh Municipalities Act, 1965

(1)For all water supplied under Section 140, payment shall be made on such basis, at such times, and on such conditions as may be laid down in the bye-laws made by the council, and shall be recoverable in the same manner as the property tax.