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[Cites 0, Cited by 0] [Section 202(1)] [Section 202] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 202(1)(b) in Arunachal Pradesh Municipal Act, 2007

(b)there have been provided and set up on such premises such appliances and fittings as may appear to the Chief Municipal Executive Officer/ Municipal Executive Officer to be necessary for the purposes of gathering or receiving the filth and other polluted and obnoxious matters, and conveying the same, from such premises and of effectually flushing the drain of such premises and every fixture connected therewith.