Section 211(4) in Arunachal Pradesh Municipal Act, 2007
(4)If the owner of such immovable property over, under, along or across which a pipe or drain has been placed or carried under this section, while such immovable property was not built upon, desires to erect any building on such immovable property, the Chief Municipal Executive Officer/ Municipal Executive Officer shall, by notice, in writing, require the owner of the premises to close, remove or divert the pipe or drain in such manner as shall be approved by him and to fill in, reinstate and make good such immovable property as if his/her pipe or drain had not been placed or carried over, under, along or across such immovable property:Provided that no action under this sub-section shall be taken unless, in the opinion of the Chief Municipal Executive Officer/ Municipal Executive Officer, it is necessary or expedient for the construction of the proposed building, or the safe enjoyments thereof, that the pipe or drain should be closed, removed or diverted.
