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[Cites 0, Cited by 0] [Section 388] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 388(1) in Arunachal Pradesh Municipal Act, 2007

(1)As far as possible, the Municipality shall in collaboration with the concerned authorities of the Central Government or the State Government including the meteorological office, shall prepare environmental base maps and impact area diagrams and shall collect other relevant data and shall take necessary steps for erecting installation and other accessories required to mitigate the effects of natural or technological disasters.