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[Cites 0, Cited by 0] [Section 190(1)] [Section 190] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 190(1)(f) in Arunachal Pradesh Municipal Act, 2007

(f)if any pipes, taps, works or fittings, connected with the supply of water to the premises, be found, on examination by the Chief Municipal Executive Officer/ Municipal Executive Officer, to be out of repair to such an extent as to cause so serious a waste of water that, in his opinion, immediate prevention is necessary,