Section 195 in Arunachal Pradesh Municipal Act, 2007
195. Provision of means for disposal of sewage.
- For the purposes of receiving, treating, storing, disinfecting, distributing, or otherwise disposing of sewage, the Municipality may, either on its own or through any other agency, construct, operate, maintain, develop and manage any works within or outside the municipal area.B. Proprietary Rights of Municipality In respect of Drains and Sewage Disposal Works
