Section 36(1) in Arunachal Pradesh Urban and Country Planning Act, 2007
(1)Where any development of land has been carried out as described in section 35, the Local Planning Authority may, within four years of such development, serve on the owner a notice requiring him, within such period, being not less than one month, as may be specified therein, after the service of the notice, to take such steps as may be specified in the notice,(i)in case specified in clause (a), (c), or (e) thereof to restore the land to its condition before the said development took place ;(ii)in cases specified in clause (d) or (f) thereof to secure compliance with the conditions or with the permission as modified ;(iii)in case specified in clause (b) to pay the development charge and such penalty, if any, as may be prescribed by the Rules, and, in particular, any such notice may, for the purpose aforesaid require-(i)the demolition or alteration of any buildings or works;(ii)the carrying out on land, of any building or other operations ; or(iii)the discontinuance to any use of land ;Provided that in the case the notice requires the discontinuance of any use of land the Local Planning Authority shall serve a notice on the occupier also.
