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[Cites 0, Cited by 0] [Section 190(1)] [Section 190] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 190(1)(b) in Arunachal Pradesh Municipal Act, 2007

(b)if, after receipt of a notice, in writing, from the Chief Municipal Executive Officer/Municipal Executive Officer requiring him to refrain from so doing, the owner or the occupier of the premises continues to use the water or to permit the same to be used in contravention of the provisions of this Act or the regulations made there-under,