Section 350(7) in Arunachal Pradesh Municipal Act, 2007
(7)Where no appeal has been preferred against an order made by the Chief Municipal Executive Officer/Municipal Executive Officer under sub-section (1) or where an order under that sub-section has been confirmed on appeal whether with or without modification the person against whom the order has been made shall comply with the order within the period if any fixed by the Municipal Building Tribunal on appeal and on the failure of such person to comply with the order within such period the Chief Municipal Executive Officer/ Municipal Executive Officer may himself cause the building or the work to which the order relates to be demolished and the expenses of such demolition shall be recoverable from such person as an arrear of tax under this Act.
