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[Cites 0, Cited by 0] [Section 3(8)] [Section 3] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 3(8)(i) in Arunachal Pradesh Water Supply Act, 2015

(i)The competent authority shall, subject to payment by a local body or organization, union etc. of such charges as the authority may determine provide supply of wholesome water to the public of Urban and Semi-urban areas through the public hydrants within its local area.