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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 22(4) in Arunachal Pradesh Water Supply Act, 2015

(4)The expenses incurred by the competent authority in so doing shall be paid by the owner of the private street or of the building, fence, wall or other structure or as the case may be, by the person contravening the Act and shall be recoverable as arrears of land revenue.Chapter - VI Miscellaneous