Section 408 in Arunachal Pradesh Municipal Act, 2007
408. Power of Municipality to declare certain expenses to be an improvement expenses.
(1)If any expenses are to be recovered or are incurred on account of any work mentioned -(a)in section 199 and section 201, or(b)in the rules or the regulations made under this Act,The Municipality may, if it thinks fit, declare such expenses to be an improvement expenses.(2)A register shall be maintained by the Chief Municipal Executive Officer/ Municipal Executive Officer showing all expenses, declared to be an improvement expenses under this section and such register shall be open to inspection by any person upon payment of such fee as may from time to time be determined by the Empowered Standing Committee.
