Section 439 in Arunachal Pradesh Municipal Act, 2007
439. Prohibitions against obstruction of Chief Councillor or any municipal authority etc.
- No person shall obstruct or molest -(a)any municipal authority or the Chief Councillor or the Deputy Chief Councillor or a Councillor or the Chief Municipal Executive Officer/ Municipal Executive Officer or any employee of the Municipality or any person employed by the Municipality or,(b)any person authorised or empowered by or under this Act or with whom the Municipality or any of the municipal authorities has lawfully entered into a contract,in the performances of his or its duty or in the execution of his or its work or anything which he or it is empowered or required to do by virtue or in consequence of any provision of this Act or the rules or the regulation made thereunder or in the fulfillment of the contract as the case may be.
