Section 289 in Arunachal Pradesh Municipal Act, 2007
289. Power to stop improper use of land or building.
- If, within any municipal area, any land or building, by reason of its being abandoned or unoccupied :-(a)is in a filthy or unwholesome state or(b)has becomes a resort of -(i)Idle and disorderly persons, or(ii)persons who have no ostensible means of subsistence or cannot give a satisfactory account of themselves, or(c)is used for gambling or immoral purposes or(d)is likely to occasion a nuisance.The Chief Municipal Executive Officer/ Municipal Executive Officer may, after due enquiry, by notice, in writing, require the owner or the part owner or any person claiming to be the owner or the part owner of such land or building, or the lessee, or any person claiming to be the lessee thereof to -(i)secure, enclosed, cleanse or clear such land or building, or(ii)stop use of such land or building for gambling or immoral purpose or(iii)abate the nuisanceWithin such time as may be specified in the notice, and affix a copy of such notice on the door of the building or on some conspicuous part of the land, as the case may be.
