Section 32(2) in Arunachal Pradesh Panchayat Raj Act, 1997
(2)Every person seeking permission under sub-section (1) shall make an application in writing to such authority, in such form, containing such particulars and on payment of such fee, not exceeding Rs.10 as may be prescribed;Provided that no permission under sub-section (1) shall be necessary for erection of any thatched structure, tin shed or tile shed without brick wall covering. an area not exceeding 750 square feet;Provided further that the State Government may by order exempt any structure or building or any class or structures or buildings from the operation of the provisions of this Section.
