Section 318 in Arunachal Pradesh Municipal Act, 2007
318. Work to be executed in slum.
- Notwithstanding anything contained in the foregoing provisions of this chapter, the Municipal Executive Officer may, for reasons of environmental sanitation cause the following works to be executed in any slum :(a)sinking of tube-wells inside a slum including laying of water-pipes lines, installation of overhead reservoirs and other appurtenances necessary to maintain flushing arrangements of privies and sewers,(b)laying of drains or diversion of existing drains,(c)conversion of service privies into connected privies or septic tanks,(d)removal of silt from sewers and sludge from septic tanks inside a slum,(e)removal of solid or liquid wastes from slums including cleansing of the deck or squatting platform of the connected privies or septic tanks,(f)laying of internal roads,(g)provision of street lighting and(h)repair work relating to any of the works referred to in clauses (a) to (e).
