Section 325 in Arunachal Pradesh Municipal Act, 2007
325. Maps of underground utilities.
- The Chief Municipal Executive Officer/ Municipal Executive Officer shall cause to be maintained complete survey maps, drawing and descriptions of all underground utilities in the municipal area and maps of fire hydrants and sewerage man - holes in such form and in such manner as may be provided by regulations and shall ensure the secrecy of the same in conformity with the provisions of any law relating to right to information.
