Section 397 in Arunachal Pradesh Municipal Act, 2007
397. Prohibition of obstruction or molestation in execution of work.
- No person shall obstruct or molest any person authorised or empowered by or under this Act, or with whom the Municipality or any of the municipal authorities referred to in section 20 has lawfully contracted, in the execution of his duty or anything which he is authorised or empowered or required to do by virtue or in consequence of any of the provisions of this Act or the rules or the regulations made thereunder, or in fulfillment of his contract as the case may be.C. Public Notice and Advertisement
