Section 348(4) in Arunachal Pradesh Municipal Act, 2007
(4)Such person shall before commencing the erection of the building or the execution of the work within the period specified in sub-section (3) shall give notice to the Chief Municipal Executive Officer/ Municipal Executive Officer of the proposed date of commencement of such erection or execution :Provided that if the commencement does not take place within fifteen days of the date of the notice, the notice shall be deemed not to have been given and fresh notice shall be necessary in this behalf.
