Section 314 in Arunachal Pradesh Municipal Act, 2007
314. Power to acquire land and building for area improvement scheme.
- Subject to the provision of this Act, the Municipality may require acquisition of any land or building, whether situated in the municipal area or not, for the purpose of :(i)opening out any congested or unhealthy area or otherwise improving any portion of municipal area, or(ii)erecting sanitary dwellings for working and poor people or(iii)executing any development plan or scheme for the benefit of persons residing in the municipal area.
