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State of Arunachal Pradesh - Section

Section 466 in Arunachal Pradesh Municipal Act, 2007

466. Prosecution.

- Save as otherwise provided in this Act no Court shall proceed to the trial of any offence punishable by or under this Act except on the complaint of or upon information received from the Chief Municipal Executive Officer/ Municipal Executive Officer or any person authorised by him, by general or special order in this behalf.