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[Cites 0, Cited by 0] [Section 173] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 173(3) in Arunachal Pradesh Municipal Act, 2007

(3)The Chief Municipal Executive Officer/ Municipal Executive Officer may withdraw such supply at any time, if he thinks it necessary so to do, in order to maintain a sufficient supply of water for domestic purpose.