Section 273 in Arunachal Pradesh Municipal Act, 2007
273. Commercial Infrastructure.
- Subject to the provisions of chapter-XXI, the Municipality may, either on its own or through any other agency authorized by it in this behalf, implement any scheme for construction, operation, maintenance and management of commercial infrastructure including district centers, neighborhood shopping centers, shopping malls and office complexes, and may rent out, lease or dispose by outright sale, such commercial infrastructure or any part thereof.
