Section 166 in Arunachal Pradesh Municipal Act, 2007
166. Commercial projects and receipts there from.
- The Municipality may, either on its own or through public or private sector agencies, undertake the planning, construction, operation, maintenance or management of commercial infrastructure projects, including district centers, bus or truck terminals and tourist lodges with commercial complexes and any other type of commercial projects on commercial basis.Urban Environmental Infrastructure and ServicesChapter-XXI Private Sector Participation Agreement and Assignment to other Agencies
