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[Cites 0, Cited by 0] [Section 190(1)] [Section 190] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 190(1)(ii) in Arunachal Pradesh Municipal Act, 2007

(ii)in the case referred to in clause (f) or clause (i), the Chief Municipal Executive Officer/ Municipal Executive Officer may carry out necessary repair to pipes, taps, works, or fittings and recover the expenses thereof from the owner or the occupier of the premises.