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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 9(2) in Arunachal Pradesh Water Supply Act, 2015

(2)Such water supply connection to the unauthorized occupants shall not be treated as the basis for claim for allotment of land and or compensation in the event of eviction/demolition in accordance with due process of law in Urban or Semi-urban areas.