Section 3(8)(iii) in Arunachal Pradesh Water Supply Act, 2015

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State of Arunachal Pradesh - Subsection

Section 3(8)(iii) in Arunachal Pradesh Water Supply Act, 2015

(iii)The local body, organization, union or association shall pay to the competent authority quarterly, such sum as may be fixed by the authority, towards the cost of water supplied by it through the public hydrants within its local area on the basis of expected consumption of water and in accordance with such rule as may be prescribed.

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State of Arunachal Pradesh - Subsection

Section 3(8)(iii) in Arunachal Pradesh Water Supply Act, 2015