Section 23 in Arunachal Pradesh Water Supply Act, 2015
23. Compensation for land and water.
(1)No compensation for the land used for construction of Reinforced Concrete Cement structures like headworks, sedimentation, storage tanks etc at private lands shall be paid by the department excepts the value of assets standing or created on it.(2)No claim for compensation shall be paid in lieu of water sources which are being used for tapping water by the department for public use.
