Section 423(2) in Arunachal Pradesh Municipal Act, 2007
(2)No application, appeal or reference under this Act shall be received by a Civil Court having jurisdiction until the fee, if any under clause (a) of sub-section (1) has been paid,Provided that the Civil Court may, in any case in which it thinks fit so to do -(i)receive such application, appeal or reference or(ii)issue summons or other process, without payment of such fee.
