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 289] [Entire Act] State of Arunachal Pradesh - Subsection Section 289(b) in Arunachal Pradesh Municipal Act, 2007 (b)has becomes a resort of -(i)Idle and disorderly persons, or(ii)persons who have no ostensible means of subsistence or cannot give a satisfactory account of themselves, or
