Section 423 in Arunachal Pradesh Municipal Act, 2007
423. Fees in proceedings before Civil Court.
(1)The Municipality may specify a fee -(a)for making under this Act any application, appeal or reference to a Civil Court having jurisdiction or(b)for issue of any summons or other process in inquiry or proceeding in connection with such application, appeal or reference,Provided that the fee, if any under clause (a) shall not in the case where the value of any claim is capable of being estimated in money, exceed the fee leviable in a similar case under the Code of Civil Procedure 1908.(2)No application, appeal or reference under this Act shall be received by a Civil Court having jurisdiction until the fee, if any under clause (a) of sub-section (1) has been paid,Provided that the Civil Court may, in any case in which it thinks fit so to do -(i)receive such application, appeal or reference or(ii)issue summons or other process, without payment of such fee.
