(3)The water rate [ or water charges, as the case may be] [Inserted by Act 24 of 2000 w.e.f. 14.6.2000.] leviable for the use of water for temporary cultivation under sub-sections (1) and (2) shall be twice the water rate [ or water charges, as the case may be] [Inserted by Act 24 of 2000 w.e.f. 14.6.2000.][ x x x] [Omitted by Act 12 of 1969 w.e.f. 19.6.1969.].
