Section 134 in Arunachal Pradesh Municipal Act, 2007
134. Realization of tax, fees, cess, etc. under any other law.
- The Municipality may, if so authorized by any other law for the time being in force, realize any tax, development charge, cess, or fee, imposed under that law, or any dues payable under that law, in accordance with the provisions thereof.Chapter-XVI Tax on Lands and Buildings and Related Taxes Other Than Property Tax
