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State of Arunachal Pradesh - Section

Section 460 in Arunachal Pradesh Municipal Act, 2007

460. Penalty for obstructing contractor.

- Whoever obstructs or molests any person with whom the Municipality has entered into a contract for execution of any work under this Act shall on convictions be punished with imprisonment for a term which may extend to two months or with fine which may extend to two hundred rupees.