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

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State of Arunachal Pradesh - Subsection

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

(ii)The competent authority may, at the request of the local body, organization, union, association etc. and shall, if Government so directs, subject to payment of such contribution towards its cost in such manner as may be prescribed, provide and maintain within the local area public hydrants together with ail incidental works for supply of water at such places as may be considered necessary by the local bodies.

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State of Arunachal Pradesh - Subsection

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