Section 413(2) in Arunachal Pradesh Municipal Act, 2007
(2)If such receiver or agent or trustee fails to apply to a court of competent jurisdiction under sub-section (1) or after such court has granted leave to raise funds or has issued directions, fails to discharge such obligation or to comply with such directions within twelve months of such leave or such directions he shall be personally liable to discharge such obligation.H. Payment of Compensation
