Section 32(1) in Arunachal Pradesh (Tourism Trade Registration and Regulation) Act, 2016
(1)Whenever a tourism unit for which a certificate of registration is held by a person devolves by inheritance or otherwise upon any other person or undergoes a change in respect of any particular entered in the register under this Act, such person shall, within thirty days of the date of such devolution or change, notify in writing the fact to the prescribed authority.
