Section 329(2) in Arunachal Pradesh Municipal Act, 2007
(2)If the owner fails to show cause as required under sub-section (1), the Chief Municipal Executive Officer/ Municipal Executive Officer may, with the approval of the Municipality, require the owner, by another notice to be served on him in such manner as may be specified by regulations, to pull down the building or part thereof, which is within the regular line of the street, within such period as may be specified in the notice.
