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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 21(2) in Arunachal Pradesh Water Resources Regulatory Authority Act, 2006

(2)For implementing the Governor's directives the Authority shall ensure that the manpower available with Water Resources Department of the Government is used for survey, planning and detailed design of the projects in backlog affected areas and new projects are made available for construction in time, for removal of backlog.