Section 421(2) in Arunachal Pradesh Municipal Act, 2007
(2)On receipt of any application under sub-section (1) the Civil Court may make an order in writing requiring the occupier of the land or the building as the case may be to afford all reasonable facilities to the owner for complying with the provisions or the requirement as aforesaid and may also, if it thinks fit, direct that the costs of such application and order shall be paid by the occupier.
