Section 342(1) in Arunachal Pradesh Municipal Act, 2007
(1)Subject to the provision of section 340, every person who intends to execute any of the works specified in sub-section (b) of clause (1) of section 339 shall apply to the Chief Municipal Executive Officer/ Municipal Executive Officer for sanction by giving a notice, in writing of his intension in such form and containing such information as may be prescribed.
