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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 16(ii) in Arunachal Pradesh Water Supply Act, 2015

(ii)If after receipt of written notice from the Executive Engineer requiring him to refrain from so doing the owner or occupant of the land or building continues to use the water or permits the same to be used in contravention of this Act or any rules made thereunder, or