Section 3(37) in The Chhattisgarh Municipalities Act, 1961
(37)[ "Tax" includes any toll rate, cess, fee or other impost leviable or levied under this Act;] [Substituted by M.P. Act No. 50 of 1976.][(37-a) "user charges" means the charges imposed under Section 127-B for services rendered or are prepared to be rendered by the Council or Nagar Panchayat, as the case may be;] [Inserted by C.G. Act No. 17 of 2012, dated 1.8.2012.]
