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[Cites 0, Cited by 0] [Section 216(1)] [Section 216] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 216(1)(f) in Arunachal Pradesh Municipal Act, 2007

(f)obstruct any officer or other employee of the Municipal in the discharge of his duties under chapter XXII and under this chapter or refuse, or willfully neglect, to furnish him with the means necessary for the making of any entry, inspection, examination or inquiry thereunder in relation to any water or sewage work, or