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[Cites 0, Cited by 0] [Section 171(1)] [Section 171] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 171(1)(c) in Arunachal Pradesh Municipal Act, 2007

(c)to provide, as far as possible, supply of wholesome water otherwise than in pipes to every part of the municipal area in which there are houses, for domestic purposes of the occupants thereof, and to which it is not practicable to provide supply in pipes at a reasonable cost, and in which danger to health may arise from the insufficiency or unwholesomeness of the existing supply and a public supply is required and may be provided at a reasonable cost, and to secure that such supply is available within a reasonable distance of every house in that part.