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

State of Arunachal Pradesh - Subsection

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

(iii)The consumer to whom a notice has been served under sub-clause (ii) shall be entitled to file objection, if any, against the provisional assessment before the authorized officer of the department who may, after affording a reasonable opportunity of hearing to such consumer, pass a final order of assessment of the water charges payable by such consumer.