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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 20(4) in Arunachal Pradesh Water Supply Act, 2015

(4)The Government may impose tax for use of water from the notified water sheds, water sources or water main routes by the public, local authority or any other agency and the charges shall be not less than seventy percent of the charges for supply of water for domestic purposes, as may be prescribed;