Section 353 in Arunachal Pradesh Municipal Act, 2007
353. Power of the Chief Municipal Executive Officer/Municipal Executive Officer to require alteration of work.
(1)The Chief Municipal Executive Officer/ Municipal Executive Officer may at any time during the erection of any building or the execution of any work or at any time within three months after the completion thereof, by notice in writing specify any matter in respect of which such erection or execution is without or contrary to the sanction referred to in section 344 or is in contravention of any condition of such sanction or of any of the provisions of this Act or the rules or the regulations made there-under and require the person who gave the notice under section 341 or section 342 or the owner of such building or work either -(a)to make such alterations as may be specified by the Chief Municipal Executive Officer/Municipal Executive Officer in the notice with the object of bringing the building or the work in conformity with such sanction or such condition of such sanction or the provisions of this Act or the rules or the regulations made thereunder, or(b)to show cause within such period as may be stated in the notice, why such alterations should not be made.(2)If such person or such owner does not show any cause as aforesaid, he shall be bound to make the alterations specified in the notice.(3)If such person or such owner shows the cause as aforesaid, the Chief Municipal Executive Officer/ Municipal Executive Officer shall by order either cancel the notice issued under sub-section (1) or confirm the same subject to such modification as he thinks fit.
