Legal Document View

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
[Cites 0, Cited by 0] [Section 3(6)] [Section 3] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 3(6)(ii) in Arunachal Pradesh Water Supply Act, 2015

(ii)In case the Department has to maintain the Water Supply of the above mentioned consumer/parties, the maintenance cost assessed by the Department shall be final and shall be borne by the consumer/parties wherever applicable.