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[Cites 0, Cited by 0] [Section 425] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 425(5) in Arunachal Pradesh Municipal Act, 2007

(5)The Municipality shall pay to the Municipal Magistrate out of the Municipal Fund and amount paid by the State Government on account of salary, pension, leave and other allowances of a Municipal Magistrate together with the cost of establishment of such Municipal Magistrate and all other incidental charge in such connection with such establishment.