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[Cites 0, Cited by 0] [Section 201] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 201(c) in Arunachal Pradesh Municipal Act, 2007

(c)require the owner of any land or building, which is without sufficient means of effectual drainage, to construct a drain and to provide all such appliances and fittings as may be necessary for drainage of such undrained land or building,