Section 50(4) in Arunachal Pradesh Urban and Country Planning Act, 2007
(4)For the purpose of enabling any documents to be served on the owner of any property, the Secretary to the State Urban and Country Planning Board/Local Planning Authority/Sub-divisional Planning Authority or any other officer authorized by the State Urban and Country Planning Board / Local Planning Authority/Sub-divisional Planning Authority, in this behalf may by notice in writing require the occupier (if any) of the property to state the name and address of the owner thereof.
