Section 354(1) in Arunachal Pradesh Municipal Act, 2007
(1)Every person giving a notice under section 341 or section 342 or every owner of a building or work to which such notice relates shall within one month after completion of erection of such building or execution of such work, deliver or send or cause to be delivered or sent to the Chief Municipal Executive Officer/ Municipal Executive Officer a notice in writing of such completion accompanied by a certificate in the form specified in the rules made in this behalf and shall gives to the Chief Municipal Executive Officer/ Municipal Executive Officer all necessary facilities inspection of such building or work.
