Section 3(9)(ii) in Arunachal Pradesh Water Supply Act, 2015

[Cites 0, Cited by 0] [Section 3(9)] [Section 3] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 3(9)(ii) in Arunachal Pradesh Water Supply Act, 2015

(ii)The competent authority shall provide and maintain fire hydrants together with all incidental works for the supply of water in case of fire at such other places as may be considered necessary by a joint committee of the officers of the department and the Fire Services Department of the Government and supply water in connection therewith.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Arunachal Pradesh - Subsection

Section 3(9)(ii) in Arunachal Pradesh Water Supply Act, 2015