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[Cites 0, Cited by 0] [Section 12(6)] [Section 12] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 12(6)(d) in Arunachal Pradesh Water Resources Regulatory Authority Act, 2006

(d)subject to the condition of efficient use of water, the existing private sector lift irrigation management schemes shall be allowed to continue for a period of five years from the date of commencement of this Act and thereafter on the date that may be specified by the Government the provisions of sub-section (4) of section 14 shall apply :