Section 169 in Arunachal Pradesh Municipal Act, 2007
169. Functions assigned to Municipality or other agencies.
- In the discharge of its obligations for providing urban environmental infrastructure and services in relation to water- supply, drainage and sewerage, solid waste management, communication systems and commercial infrastructure, the Municipality may, wherever considered appropriate in the public interest,-(a)discharge any of its obligations on its own, or(b)enter into any private sector participation agreement.Chapter -XXII Water-SupplyA. General
