Section 47(1)(a) in Arunachal Pradesh Municipal Act, 2007

[Cites 0, Cited by 0] [Section 47(1)] [Section 47] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 47(1)(a) in Arunachal Pradesh Municipal Act, 2007

(a)provide on its own or arrange to provide through any agency the following core municipal services:-

(i)water-supply for domestic, industrial, and commercial purposes,

(ii)drainage and sewerage,

(iii)solid waste management,

(iv)preparation of plans for economic development and social justice,

(v)communication systems including construction and maintenance of roads, footpaths, pedestrian pathways, transportation terminals, both for passengers and goods, bridges, over-bridges, subways, ferries, and inland water transport system,

(vi)transport system accessories including traffic engineering schemes, street lighting, parking areas, and bus stops,

(vii)community health and protection of environment including planting and caring of trees on road sides and elsewhere,

(viii)markets and slaughterhouses,

(ix)promotion of educational, sports and cultural activities, and

(x)aesthetic environment, and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Arunachal Pradesh - Subsection

Section 47(1)(a) in Arunachal Pradesh Municipal Act, 2007