Section 316(2) in Arunachal Pradesh Municipal Act, 2007
(2)The slum improvement scheme may provide for all or any of the following matters :-(a)water supply including sinking of tube wells, laying of water pipelines, installation of overhead reservoirs and flushing arrangement for privies and urinals,(b)drainage and sewerage including connections with any existing channel or sewer main or laying or diverting of drains,(c)Conversion of service privies into septic tank privies or water borne privies connected with sewer mains,(d)Sewerage and garbage removal,(e)Raising, lowering or leveling of land and improvement of pathways and passages,(f)Lighting including laying of cables or overhead lines,(g)Improvement of huts or other structure and(h)Such other matters as may be considered necessary for carrying out the purposes of this chapter.
