Section 262(2) in Arunachal Pradesh Municipal Act, 2007
(2)The Municipality or any other agency , as the case may be ,shall, from time to time, cause all public streets vested in it to be leveled, metalled, paved, chandelled, altered or repaired, and may widen extend or otherwise improve any such street or cause the soil thereof to be raised, lowered or altered or may place and repair fences and guard- rails thereon for the safety of pedestrians.
