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 20(1)] [Section 20] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 20(1)(b) in Arunachal Pradesh Water Resources Regulatory Authority Act, 2006

(b)Such annual report shall include an Annexure containing irrigation backlog of each district based on the State average Rabbi equivalent irrigation potential District wise sown area, standard Rabbi equivalent irrigation potential from State sector and local sector schemes , percentage of irrigation potential to the sown area, percentage less than the State average, backlog in Hectare for the latest year for which the data is available, and every year thereafter, physical backlog worked out on the basis of State average and financial backlog based on the latest schedule of rates.