Section 328 in Arunachal Pradesh Municipal Act, 2007
328. Setting back Building to Regular line of street.
(1)If any part of a building on a public street is within the regular line of that street, the Municipality may, proposed whenever necessary:-(a)to repair, rebuild or construct such building or to pull down such building to an extent, measured in cubic metre, exceeding one-half thereof above the ground level or,(b)to repair, remove, construct or reconstruct or make any additions to, or structural alterations of, any portion of such building, which is within the regular line of the street, by order, as respects the additions to, or rebuilding, construction, repair or alterations of, such building, to be set back to the regular line of such street.(2)When any building or any part thereof within the regular line of a public street falls down or is burnt down or is, whether by reason of any order of the Municipality or otherwise, pulled down, the Chief Municipal Executive Officer/ Municipal Executive Officer may forthwith take possession, on behalf of the Municipality, of the portion of the land within the regular line of the street thereto occupied by such building and, if necessary, clear the same.(3)Any land acquired under this section shall be deemed to be a part of the public street and shall vest in the Municipality.
