Section 79 in Arunachal Pradesh Panchayat Raj Act, 1997
79.
An Anchal Samiti may require the owner or the lessee or a hut or market or an owner or a lessee or land intending to establish a hut or market thereon, to obtain a license in this behalf from the Anchal Samiti on such terms and conditions as may be prescribed and subject to the provisions of this Act on payment of a fee for such license.
