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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 11(j) in Arunachal Pradesh Water Resources Regulatory Authority Act, 2006

(j)Entitlements may be subject to review at intervals of not less than three years and then, only if warranted by concerns about, the sustainability of the level of allocation ;