Section 427 in Arunachal Pradesh Municipal Act, 2007
427. Power of Municipal Magistrate to hear cases in absence of accused summoned to appear.
- If, in any case any person who is summoned to appear before a Municipal Magistrate to answer any charge of an offence under this Act or the rules or the regulations made thereunder, fails to appear on the date and at the time and the place mentioned in the summons issued in this behalf or on any subsequent date to which the hearing of such case is adjourned, the Municipal Magistrate may if -(a)Service of the summons is to his satisfaction, proved to have been effected and,(b)No sufficient cause is shown for non-appearance of such person.Hear and determine such case in the absence of such person.
