Section 423(1) in Arunachal Pradesh Municipal Act, 2007
(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.
