Section 277(1) in Arunachal Pradesh Municipal Act, 2007
(1)Subject to the provision of section 10, and having regard to the linkages between urban economy, infrastructure, productivity, poverty and environmental health in the municipal area, the Municipality shall take adequate measures for -(a)management of urban environment,(b)measuring quality of living and working environment,(c)monitoring of pollution levels and(d)undertaking health risk assessment.
