Section 344(1) in Arunachal Pradesh Municipal Act, 2007
(1)Subject to the provision of section 340, the Chief Municipal Executive Officer/ Municipal Executive Officer shall sanction, or provisionally sanction the erection of a building of the execution of a work within the municipal area, unless such building or work would contravene any of the provision of sub-section (2) of this section or the provision of section 355 or section 357.Provided that no such sanction shall be accorded without the prior approval of the Empowered Standing Committee in the case of any building, except a residential building proposed to be erected or re-erected on a plot of land of five hundred square meters or less:Provided further that the Empowered Standing Committee shall consider the recommendation of the Municipal Building Committee, and shall finalize its decision after such consideration.
