Section 302 in Arunachal Pradesh Municipal Act, 2007
302. Municipality to implement schemes.
(1)The Municipality shall take necessary steps for :(a)Promotion of urban forestry.(b)Creation of public parks and gardens and planting of trees.(c)Provision of park and playgrounds for children and youth.(d)Provision of street-side gardens.(e)Encouragement of nurseries, and(f)Organization of flowers shows.(2)The Municipality may from time to time take steps to promote awareness about the national heritage of flora and fauna among the school children and the youth.(3)The municipality may from time to time take steps to promote harvesting of rain water in public parks, gardens and other open space under its administrative control and may also undertake campaign to promote public awareness for conservation of rain water.Regulatory Jurisdiction
