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

State of Arunachal Pradesh - Subsection

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

(d)unlawfully obstruct the flow of, or flush, draw off, or divert, or take, sewage work belonging to the Municipal or break or damage any electrical transmission line maintained by the Municipality, or