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[Cites 0, Cited by 0] [Section 243(2)] [Section 243] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 243(2)(c) in Arunachal Pradesh Municipal Act, 2007

(c)that the interest of the consumers of the municipal services are safeguarded and, at the same time, the consumers pay for availing of the municipal services in a reasonable manner based on the average cost of such services; and