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State of Arunachal Pradesh - Section

Section 207 in Arunachal Pradesh Municipal Act, 2007

207. Railway administration to be informed in certain cases.

- If the Chief Municipal Executive Officer/ Municipal Executive Officer desires to place or carry, any pipe or drain or to do any other work connected with water-supply or drainage across any railway line, he shall inform the railway administration, who may execute the same at the cost of the Municipality.