Section 339(4) in Arunachal Pradesh Municipal Act, 2007
(4)"plan" means a plan prepared by a surveyor or a draughtsman or an engineer holding a degree of Bachelor of Engineering or an Architect registered under the Architect Act, 1972 (20 of 1972).Explanation. - For the purpose of classification of a building according to occupancy under clause (2),(a)an occupancy shall be deemed to included subsidiary occupancies which are contingent upon such occupancy, and(b)building with mixed occupancies shall mean those building in which more than one occupancy are present in different portions thereof.
