Section 77(f) in Arunachal Pradesh Municipal Act, 2007
(f)sums payable-(i)under orders of the State Government on failure of the Municipality to take any action required by the State Government under any provision of this Act, Or(ii)under any other law for the time being in force, or(iii)under the decree or order of a civil or criminal court against the Municipality, or(iv)under a compromise of any claim, suit or other legal proceeding, or(v)on account of the cost incurred in taking immediate action by any of the municipal authorities to avert a sudden threat or danger to the property of Municipality or of human life, and
