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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 5(2)(v) in Arunachal Pradesh Water Supply Act, 2015

(v)if the assessing officer finds that unauthorized use of water has taken place, it shall be presumed that the unauthorized use has been continuing since the date of starting of the construction, in case the unauthorized use is for construction purpose or from the date which the assessing officer finds that the unauthorized use has been continuing in case the unauthorized use is for other purposes.