Section 364 in Arunachal Pradesh Municipal Act, 2007
364. Inspection of building.
(1)The Chief Municipal Executive Officer/ Municipal Executive Officer may at any time during the erection or re-erection of a building or the execution of any work under this chapter make an inspection thereof without giving any previous notice of his intention so to do.(2)The Chief Municipal Executive Officer/ Municipal Executive Officer may inspect any existing building at any time by giving seven days notice in advance.
