Section 307(1) in Arunachal Pradesh Municipal Act, 2007
(1)Where, upon information in his possession, the Chief Municipal Executive Officer/ Municipal Executive Officer is satisfied that any building is unfit for human habitation and is not capable at a reasonable expense of being rendered fit, he shall serve upon the owner of the building and upon any other person having an interest in the building, whether as a lessee or as a mortgagee or otherwise, a notice to show cause within such time as may be specified in the notice as to why an order of demolition of the building should not be made.
