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[Cites 0, Cited by 0] [Section 202(1)] [Section 202] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 202(1)(a) in Arunachal Pradesh Municipal Act, 2007

(a)a drain is constructed of such size, materials and description, at such level, and with such fall, as may appear to the Chief Municipal Executive Officer/ Municipal Executive Officer to be necessary for the effectual drainage of such premises,