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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 3(1)(d) in Arunachal Pradesh Water Supply Act, 2015

(d)Notwithstanding anything contained in any other law for the time being in force or any deed executed under this Act or rules made thereunder, the Government or its officers and employees shall not be liable for any damage or penalty for, discontinuing the supply of water or failure to supply water to any person or to any area if the cause of such failure is beyond the control of the Government, its officers and employees.