Section 358(2) in Arunachal Pradesh Municipal Act, 2007
(2)The sanction to the erection of any such building or the execution of any such work may be refused by the Chief Municipal Executive Officer/ Municipal Executive Officer, if such building or any portion thereof or such work comes within the regular line of any street, the position and direction of which have been laid down by the Chief Municipal Executive Officer/ Municipal Executive Officer but which has not been actually erected or executed, or if such building or any portion thereof or such work is in contravention of any building plan or any other scheme or plan prepared under this Act or any other law for the time being in force.
