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[Cites 0, Cited by 0] [Section 3(10)] [Section 3] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 3(10)(ii) in Arunachal Pradesh Water Supply Act, 2015

(ii)All meters, connections, pipes and other works incidental to the supply of water to any building or land shall be supplied, repaired, extended and altered as may be necessary at the expenses of the person requiring such supply but shall remain under the control of the Government.