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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 8(1)(b) in Arunachal Pradesh Water Supply Act, 2015

(b)reasonable compensation as may be determined by the Government shall be paid to the owner or the local authority as the case may be, for any damages sustained by him or it and directly occasioned by the carrying out of such operations;