Section 293(2) in Arunachal Pradesh Municipal Act, 2007
(2)Where the Chief Municipal Executive Officer/ Municipal Executive Officer is satisfied that the destruction of any building, hut or shed, or clothing, or article is immediately necessary for the purpose of preventing the spread of any dangerous disease, he may cause such building, hut or shed, or clothing, or article to be destroyed :Provided that compensation may be paid by the Chief Municipal Executive Officer/Municipal Executive Officer to any person who loss substantially by the destruction of such building, hut or shed, or clothing or article.
