Section 69(b) in Arunachal Pradesh Municipal Act, 2007
(b)adequate financial provision has not been made for the performance of any under this Act, the State Government may, by order, require such municipal authority to regularize such unlawful or irregular action or perform such duty or restrain such authority from taking such unlawful or irregular action or direct such authority to make, to the satisfaction of the State Government, within such period as may be specified in the order, arrangement, or financial provision, as the case may be, for the proper performance of such duty:
