Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Arunachal Pradesh - Subsection Section 4(8) in Arunachal Pradesh Water Supply Act, 2015 (8)I n case of break in water supply due to repair or construction of the premises or due to change of tenants, the liability of payment shall rest on the owner of the premises.
