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[Cites 0, Cited by 0] [Section 230] [Entire Act]

State of Uttar Pradesh - Subsection

Section 230(2) in The U.P. Municipalities Act, 1916

(2)Provided that the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall deduct from the charge on account of water supplied in any month one-twelfth of the water-tax assessed on the building or land.