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[Cites 0, Cited by 0] [Section 338] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 338(1) in Arunachal Pradesh Municipal Act, 2007

(1)Subject to such terms and conditions as may be prescribed, any public utility concern requiring the use of the sub-soil under any municipal street, drain, land or other property for the purpose of laying lines for such utility service such as electric supply or telecommunication, shall obtain permission of the Municipality for such use.