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[Cites 0, Cited by 0] [Section 216(1)] [Section 216] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 216(1)(b) in Arunachal Pradesh Municipal Act, 2007

(b)willfully or negligently break, damage, turn on, open, close, shut off, or otherwise interfere with, any lock, cock, value, pipe, meter or other work or apparatus belonging to the Municipality, or