Section 328(1) in Arunachal Pradesh Municipal Act, 2007
(1)If any part of a building on a public street is within the regular line of that street, the Municipality may, proposed whenever necessary:-(a)to repair, rebuild or construct such building or to pull down such building to an extent, measured in cubic metre, exceeding one-half thereof above the ground level or,(b)to repair, remove, construct or reconstruct or make any additions to, or structural alterations of, any portion of such building, which is within the regular line of the street, by order, as respects the additions to, or rebuilding, construction, repair or alterations of, such building, to be set back to the regular line of such street.
