Section 406(1) in Arunachal Pradesh Municipal Act, 2007
(1)Any person who has been served with a notice under sub-section (1) of section 405 may, within such period as is specified in such notice, deliver to the municipal authority or the officer or the Municipality, as the case may be, any objection, in writing, setting forth the objections which he may desire to state for withdrawal or modification of such notice.
