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[Cites 0, Cited by 0] [Section 413(1)] [Section 413] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 413(1)(b) in Arunachal Pradesh Municipal Act, 2007

(b)being such receiver or agent or trustee would receive the rent if such property were let to a tenant, is bound to discharge any obligation imposed on the owner of such property but has not at his disposal funds, belonging or payable to such owner, sufficient for the purpose of discharging such obligation he shall within a period of six weeks from the date of service upon him by any municipal authority or officer of the Municipality empowered in this behalf under this Act, of any notice requiring him to discharge such obligation apply to a court of competent jurisdiction for leave to raise such funds or for such directions as he may consider necessary for such purpose.