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[Cites 0, Cited by 0] [Section 190] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 190(2) in Arunachal Pradesh Municipal Act, 2007

(2)The expenses of cutting-off water-supply shall be paid by the owner or the occupier of the premises, as the case may be, and shall be recoverable from such owner or occupier as an arrear of tax under this Act.F. Water Meters and Recovery of Charges