Section 431 in Arunachal Pradesh Municipal Act, 2007
431. Power to institute etc. legal proceedings and to obtain legal advices.
- The Chief Municipal Executive Officer/ Municipal Executive Officer may :-(a)take or withdraw from proceeding against any person who is charge with -(i)any offence under this Act or any rules or regulations made thereunder or(ii)any offence which affects or is likely to affect any property or interest of the Municipality or the due administration of this Act or(iii)committing any nuisance whatsoever or(b)contest or compromise any appeal against assessment of any tax or rate or,(c)take or withdraw from or compromise any proceeding under this Act for the recovery of expenses or compensation claimed to be due to the Municipality or(d)withdraw or compromise any claim for a sum not exceeding one thousand rupees against any person or,(e)defend any suit or other legal proceeding brought against the Municipality or against any municipal authority or any officer or other employee of the Municipality in respect of anything done or omitted to be done by the Municipality or such municipal authority or officer or other employee under this Act or the rules or the regulations made thereunder in the official capacity or(f)compromise with the approval of the Empowered Standing Committee or where there is no Empowered Standing Committee with the approval of the Municipality any claim suit or other legal proceeding brought against the Municipality or any municipal authority or any officer or other employee of the Municipality in respect of anything done or omitted to be done under any of the foregoing clauses of this section or,(g)withdraw from or compromise any claim against any person in respect of a penalty payable under any contract entered into with such person by the Chief Municipal Executive Officer/ Municipal Executive Officer on behalf of the Municipality or,(h)institute or prosecute any suit or other legal proceeding or with the approval of the Empowered Standing Committee or where there is no Empowered Standing Committee with the approval of the Municipality withdraw from or compromise any suit or claim other than a claim referred to in clause (d) instituted or made as the case may be in the name of the Municipality or the Chief Municipal Executive Officer/ Municipal Executive Officer or,(i)obtain for any of the purpose mentioned in the foregoing provisions of this section or for securing lawful exercise or discharge of any power or duty vesting in or imposed upon, any municipal authority or any officer or other employee or the Municipality such legal advise and assistance as he may from time to time consider necessary or expedient or as he may be required by the Municipality or the Empowered Standing Committee to obtain.
