Section 197 in Arunachal Pradesh Municipal Act, 2007
197. Power to make over to, or to take over from, statutory authority drainage and sewerage works.
- The Municipality may, with the prior approval of the State Government and subject to such conditions as the Municipality may determine, make over to, or take over from, an authority under any law for the time being in force any drain or dower or sewage disposal works for administration and management thereof.C. Municipal Drains
