Section 317 in Arunachal Pradesh Municipal Act, 2007
317. Acquistion of right of user.
(1)If, at any time, it becomes necessary to acquire the right of user in any land in or around any slum for the purpose of implementing any improvement scheme in respect of such slum, the State Government may, on the recommendation of the Municipality in this behalf declare, by notification, its intention to acquire such right and inviting suggestion or objections from persons likely to be affected thereby within such time as may be specified in the notification.(2)Every suggestion or objection received under sub-section (1) shall be heard by the Chief Municipal Executive Officer/ Municipal Executive Officer after giving an opportunity to all persons affected to make personal representation, if any.(3)The Chief Municipal Executive Officer/ Municipal Executive Officer shall submit a report to the Empowered Standing Committee after the hearing under sub-section (2) and after making such enquiry in this behalf as he may consider necessary.(4)After considering the views of the Empowered Standing Committee, the State Government may, by notification declare that the right of user in such land which shall be acquired.(5)With effect from the date if publications of the notification under sub-section (4), the right of user in such land shall vest in the Municipality free from all encumbrances.
