Section 180 in Arunachal Pradesh Municipal Act, 2007
180. Works to be undertaken for supply of water.
- Subject to the provisions of section 10, for the purpose of providing the municipal area with proper and sufficient supply of water for public and private uses, the Municipality, either on its own or through any other agency,-(a)shall cause to be constructed or maintained such tanks, reservoirs, engines, pipes, taps, and other water works as may be necessary, within or outside the municipal area,(b)may purchase, or take on lease, any waterworks, or rights to store or to take and convey water, within or outside the municipal area, and(c)may enter into any agreement with any person or authority for the supply of water :Provided that the Municipal may, with the approval of the State Government, make over to, or take over from, a statutory body any waterworks so as to do anything which may be necessary or expedient for the purpose of carrying out its functions under this Act or under any other law for the time being in force.
