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[Cites 0, Cited by 0] [Section 262] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 262(1) in Arunachal Pradesh Municipal Act, 2007

(1)Subject to the provisions of section 10, the Municipality or any other agency, as the case may be, shall cause all public streets, parking areas, squares, sub-ways or over-bridges vested in it to be developed, maintained, controlled and regulated in accordance with the provisions of this Act and the regulations made thereunder.