Section 329 in Arunachal Pradesh Municipal Act, 2007
329. Compulsory setting back of building to regular line of street.
(1)Where any building or any part thereof is within the regular line of a public street and, in the opinion of the Municipality, it is necessary to set back such building or part thereof to the regular line of such street, the Chief Municipal Executive Officer/ Municipal Executive Officer shall, by a notice served on the owner of such building in accordance with the provisions of this Act, require him to show cause, within such period as may be specified in the notice, as to why such building or part thereof, which is within the regular line of such street, should not be pulled down and the land within the regular line acquired by the Municipality.(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.
