Section 225 in Arunachal Pradesh Municipal Act, 2007
225. Appointment of places for disposal and final disposal of solid wastes.
- The Municipality may, either on its own or through any other agency, cause the solid wastes to be disposed of at such place or places within or outside the municipal area, and in such manner, as it considers suitable:Provided that no place which has not been used before the commencement of this Act for the purpose specified in this section, shall be so used, except-(i)in conformity with the provisions of any State law relating to development planning and land use control or any other law relating thereto for the time being in force, or(ii)in the absence of any such law, with the approval of the State Government:Provided further that the solid wastes shall not be finally disposed of in any manner which the State Government may think fit to disallow.B. Collection and Removal of Solid Wastes
