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[Cites 0, Cited by 0] [Section 211(3)] [Section 211] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 211(3)(b) in Arunachal Pradesh Municipal Act, 2007

(b)fill in reinstate and make good at this own cost and with the least possible delay, land opened, broken up or removed for the purpose of placing or carrying such pipe or drain, and