Section 36(2) in Arunachal Pradesh Urban and Country Planning Act, 2007
(2)any person aggrieved by such notice may, within the said period and in the manner prescribed -(a)apply for permission under section 29, of this Act for the retention on the land of any buildings or works or for the continuance of any use of the land, to which the notice relates; or(b)appeal to the State Government/ State Urban and Country Planning Board.
