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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 47(4) in Arunachal Pradesh Municipal Act, 2007

(4)The Municipality may plan, build, operate, maintain or manage the infrastructure required for the discharge of any of the functions, as aforesaid, either by itself or by any agency under any concession agreement referred to in section 167.