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[Cites 0, Cited by 0] [Section 162(1)] [Section 162] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 162(1)(b) in Arunachal Pradesh Municipal Act, 2007

(b)any other tax, fee or charge leviable under this Act, the Chief Municipal Executive Officer/ Municipal Executive Officer may either prosecute such person, if prosecution lies under the provisions of this Act, or cause to be served on such person a notice of demand in such Form as may be specified by regulations or in such other Form as the Chief Municipal Executive Officer/ Municipal Executive Officer may deem fit.