Section 306(1) in Arunachal Pradesh Municipal Act, 2007
(1)If upon information in his possession, the Chief Municipal Executive Officer/ Municipal Executive Officer is satisfied that any building is in any respect unfit for human habitation, he may unless in his opinion the building is not capable of being rendered fit at a reasonable expense, serve on the owner of the building a notice requiring him within such period, not being less than thirty days, as may be specified in the notice, to execute the works of improvement specified therein, and stating that in his opinion such works will render the building fit for human habitation.
