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[Cites 0, Cited by 0] [Section 429(2)] [Section 429] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 429(2)(b) in Arunachal Pradesh Municipal Act, 2007

(b)further direct the person held responsible for the nuisance to pay to the complainant such reasonable cost of the complaint (including compensation for loss of time in prosecution such complaint) as the Municipal Magistrate may determine :