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State of Arunachal Pradesh - Section

Section 128 in Arunachal Pradesh Municipal Act, 2007

128. Internal revenues of Municipality.

- The internal revenues of the Municipality shall consist of its receipts from the following sources:-
(a)taxes levied by the Municipality,
(b)user charges levied for provision of civic services, and
(c)fees and fines levied for performance of regulatory and other statutory functions.