Section 37(4) in Arunachal Pradesh Urban and Country Planning Act, 2007
(4)If such notice is not complied forthwith the Local Planning Authority or such officer of the Local Planning Authority, who may be authorized in this behalf, may requisition any police officer to remove such person and all assistants and workmen from the land at any time after the service of such notice and such police officer shall comply with the requisition accordingly.
