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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 12(8) in Arunachal Pradesh Water Resources Regulatory Authority Act, 2006

(8)The Authority shall while framing policy, give preference to the projects so that, the physical backlog forming the basis of the financial backlog be eradicated in accordance with the Governor's directive.