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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 5(2)(vi) in Arunachal Pradesh Water Supply Act, 2015

(vi)The assessment shall be based on the plinth area of the building, in case of unauthorized use for construction purpose or based on the number of inhabitants, in case of domestic purpose or based on the probable quantity, in case of other purposes.