Section 344(4) in Arunachal Pradesh Municipal Act, 2007
(4)The Chief Municipal Executive Officer/ Municipal Executive Officer shall communicate the sanction or the provisional sanction to the person who has given the notice under section 341 or section 342 and where he refuses sanction or provisional sanction, either on any of the grounds specified in sub-section (2) or under section 355 or section 357, he shall record a brief statement of his reasons for such refusal in writing and shall communicate the refusal along with the reason therefor to the person who has given the notice.
