Section 174(1) in Arunachal Pradesh Municipal Act, 2007
(1)When an application under section 172 or section 173 has been received, all necessary communication pipes and fittings shall be supplied by the Municipality or the other agency, as the case may be, and the work of laying and connecting such communication pipes and fittings shall be executed under the orders of the Chief Municipal Executive Officer/ Municipal Executive Officer or the other agency, as the case may be.
