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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 31(2) in Arunachal Pradesh Water Supply Act, 2015

(2)Notwithstanding such repeal anything done or any action taken under the said Act shall be deemed to have been done or taken under the corresponding provisions of this Act.Form W/S - ISee Sub section 3(2) (I)(a)Government of Arunachal Pradesh Public Health Engineering Department And Water Supply Division________________No............Dated..............Water supply connection application form
ToThe Executive EngineerPublic Health Engineering &Water Supply Division_______________   Photo  
Sir,I/We request for your kind permission to allow to draw water from the State Government Main(s),I/We shall be abide by the standing rules, regulation and directives.Yours faithfully,(Signature of the Applicant)(To be filled in Capital Letters)