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State of Arunachal Pradesh - Section

Section 24 in Arunachal Pradesh Water Supply Act, 2015

24. Non-liability of the Department to pay penalty or damages.

- The department shall not be liable in any way for any loss or damage or sufferings caused to any person by the cutting off of the supply of water due to drought or accidents or works relating to re-laying or repairing of any water works or other unavoidable causes.