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[Cites 0, Cited by 0] [Section 416] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 416(2) in Arunachal Pradesh Municipal Act, 2007

(2)Upon such reference, the Chief Municipal Executive Officer/ Municipal Executive Officer shall defer further proceedings for the recovery of such expenses and shall recover only such amount if any as may be determined by the Civil Court having jurisdiction.