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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 8(1)(c) in Arunachal Pradesh Water Supply Act, 2015

(c)the competent authority shall cause, not less than seven days notice in writing to be given to the owner or the local authority as the case may be, before commencing any operation under this section except in cases where immediate action is considered necessary, in which case, the competent authority may by order and for reasons to be recorded in writing, dispense with the notice.