Section 211(1) in Arunachal Pradesh Municipal Act, 2007
(1)If it appears to the Chief Municipal Executive Officer/ Municipal Executive Officer that the only or the most convenient means of water-supply to, and drainage of, any along or across the immovable property of another person, the Chief Municipal Executive Officer/ Municipal Executive Officer, may, by order in writing, authorize the owner of such premises to place or carry such pipe or drain over, under, along or across such immovable property :Provided that before making any such order, the Chief Municipal Executive Officer/Municipal Executive Officer shall give to the owner of the immovable property a reasonable opportunity of showing cause, within such time as should not be made :Provided further that the owner of the premises shall not acquire any right, other than the right of a user, in such immovable property over, under, along or across which any such pipe or drain is placed or carried.
