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Bom. HC: Water Tax to be Paid by Owner Even if They Do Not Consumer Water from BMC - (27 Aug 2024)

OTHER TAXES

Bom. High Court has stated that Municipal Corporation can levy 'water tax' under Section 140(1)(a)(i) of the Mumbai Municipal Corporation Act, 1888 once facility of water supply is made available to the owner/occupier of a property and whether he actually consumes water or not becomes immaterial.

Tags : BOMBAY HIGH COURT   MUNICIPAL CORPORATION   WATER SUPPLY  

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