Section 310(1) in Arunachal Pradesh Municipal Act, 2007
(1)Every area improvement scheme shall, as soon as may be after it has been prepared, be submitted for approval by the Chief Municipal Executive Officer/ Municipal Executive Officer to the Municipality which may either approve the scheme without modifications or with such modifications as it may consider necessary or reject the scheme with direction to the Chief Municipal Executive Officer/ Municipal Executive Officer to have a fresh scheme prepared according to such directions.
