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[Cites 0, Cited by 0] [Section 177] [Entire Act]

State of Madhya Pradesh - Subsection

Section 177(2) in The M.P. Municipal Accounts Rules, 1971

(2)When the Council charges for water on the basis of number and size of the taps or the ferrule, the number and size of the taps or ferrule, as the case may be, shall be entered in column 4 of the demand and collection register.