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 20] [Entire Act] State of Arunachal Pradesh - Subsection Section 20(3) in Arunachal Pradesh Water Supply Act, 2015 (3)Any use of such notified watersheds or water sources or water main routes by the public, local authority or any other agency shall require prior approval of the competent authority;
