Section 48 in Arunachal Pradesh Municipal Act, 2007
48. Functions Assigned by Government.
- The Municipality may, subject to the underwriting of the costs by, and approval of, the Central Government or the State Government, as the case may be, undertake any function belonging to the functional domain, and such functions may include primary education, curative health, transport, and supply of energy, arrangements for fire prevention and fire safety, and urban poverty alleviation.
