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[Cites 0, Cited by 0] [Section 175] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 175(3) in Arunachal Pradesh Municipal Act, 2007

(3)The Municipality may either on its own or through other agency provide for safety, maintenance and use of such public hydrants, stand-posts or other conveniences, subject to such conditions as may be specified by regulations.