Section 343 in Arunachal Pradesh Municipal Act, 2007
343. Purpose for which building to be used and conditions of validity of notice.
(1)Every person giving any notice of his intention to erect a building under section 431 shall specify the purpose for which such building is intended to be used :Provided that for any building not more than one class of use consisted with the occupancy or the use group within the meaning of clause (2) of section 339, shall be considered except in respect of the case where under this Act or under any other law for the time being in force, mixed occupancies of specified nature may be permissible.(2)Every person giving any notice under section 341 of his intention to execute any of the works specified in sub-clause (b) of clause (1) of section 339, shall specify whether the original purpose for which such work as intended to be executed, is proposed or is likely to be changed by such execution of work :Provided that if such change would result in mixed occupancies which are contrary to the provisions of this Act or of any other law for the time being in force such change shall not be allowed.(3)No notice shall be valid until the information required under sub-section (1) or subsection(2)and any other information and plans which may be required by regulations made under this Act have been furnished to the satisfaction of the Chief Municipal Executive Officer/ Municipal Executive Officer along with the notice.
