Section 362 in Arunachal Pradesh Municipal Act, 2007
362. Power to require alteration of existing buildings.
- The Chief Municipal Executive Officer/ Municipal Executive Officer may with a view to promoting convenience, safety, privacy of the public or the occupier, or sanitation or to securing conformity with the provisions of this Act and the rules and the regulations made thereunder by order in writing require the owner of any existing building to make such alteration therein and within such period as may be specified in the order :Provided that before making any such order, the Chief Municipal Executive Officer/Municipal Executive Officer shall afford a reasonable opportunity to the owner to show cause why such order should not be made.
