Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 176] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 176(3) in Arunachal Pradesh Municipal Act, 2007

(3)As soon as the work relating to any hydrant is completed, the Chief Municipal Executive Officer/ Municipal Executive Officer or the other agency, as the case may be, shall deposit a key thereof at the nearest place where a public fire engine is kept and in such other places as he may deem necessary.