Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act] State of Arunachal Pradesh - Subsection Section 3(1)(c) in Arunachal Pradesh Water Supply Act, 2015 (c)No person shall, without the permission of the competent authority make or cause to be made any connection with the Government main pipeline.