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State of Arunachal Pradesh - Section

Section 411 in Arunachal Pradesh Municipal Act, 2007

411. Right of owner or occupier to redeem charge for improvement expenses.

- At any time before the expiration of the period for payment of any improvement expenses, the owner or the occupier of the premises on which such expenses are chargeable may redeem such charger by paying to the Municipality such part of such expenses as is still payable.