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[Cites 0, Cited by 0] [Section 132A(2)] [Section 132A] [Entire Act]

State of Tamilnadu - Subsection

Section 132A(2)(a) in Tamil Nadu District Municipalities Act, 1920

(a)in cases of supply for domestic consumption and use, lay down the maximum free allowance to be made and the rates of charge to be levied in respect of water supplied in excess of such allowance; and