Section 416 in Arunachal Pradesh Municipal Act, 2007
416. Reference by Municipality to Civil Court in certain cases of recovery of expenses.
(1)If in respect of any expenses referred to in section 407, any dispute arises, the Chief Municipal Executive Officer/ Municipal Executive Officer shall refer such dispute to the Civil Court having jurisdiction for determination.(2)Upon such reference, the Chief Municipal Executive Officer/ Municipal Executive Officer shall defer further proceedings for the recovery of such expenses and shall recover only such amount if any as may be determined by the Civil Court having jurisdiction.
