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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 25(3) in Arunachal Pradesh Water Supply Act, 2015

(3)All consumers before vacating their respective premises shall report to the department of such move and clear their arrears, if any, and they shall obtain clearance certificates from the Executive Engineers concerned for further reconnection in other locations.