Section 171(1)(b) in Arunachal Pradesh Municipal Act, 2007

[Cites 0, Cited by 0] [Section 171(1)] [Section 171] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 171(1)(b) in Arunachal Pradesh Municipal Act, 2007

(b)to provide, or to arrange to provide, a supply of wholesome water in pipes to every part of the municipal area in which there are houses, for domestic purposes of the occupants thereof, and for taking the pipes affording that supply to such point or points as will enable the houses to be connected thereto at a reasonable cost, so, however, that the Municipality shall not be required to do anything which is not practicable at a reasonable cost or to provide such supply to any part of the municipal area where supply is already available at such point or points, and

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State of Arunachal Pradesh - Subsection

Section 171(1)(b) in Arunachal Pradesh Municipal Act, 2007