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[Cites 0, Cited by 0] [Section 200(1)] [Section 200] [Entire Act]

State of Gujarat - Subsection

Section 200(1)(xiii) in The Gujarat Panchayats Act, 1993

(xiii)a special water rate for water supplied by the panchayat through pipes, which may be imposed in any form including that of charges for such water supplied fixed in such mode or modes as shall be best adapted in the circumstances of any class of cases;