Section 400 in Arunachal Pradesh Municipal Act, 2007
400. Proof of consent etc. of Municipality, Empowered Standing Committee, Chief Councillor, Chief Municipal Executive Officer/Municipal Executive Officer etc.
- Whenever under this Act or rules or the regulations made thereunder the doing of or the omission to do anything or the validity of anything done depends upon the approval, sanction, consent, concurrence, declaration, opinion or satisfaction of -(a)the Municipality or(b)The Empowered Standing Committee or(c)The Chief Councillor or(d)The Chief Municipal Executive Officer/ Municipal Executive Officer or any other officer of the Municipality.As the case may be a document, in writing signed -(i)in the case referred to in clause (a) and clause (b) by the Municipality Secretary where there is a Municipality Secretary or where there is no Municipality Secretary by the Chief Municipal Executive Officer/ Municipal Executive Officer and(ii)in the case referred to in clause (c) and clause (d) by the Chief Municipal Executive Officer/ Municipal Executive Officer,purporting to convey or set forth such approval, sanction, consent, concurrence, declaration, opinion, satisfaction as the case may be shall be sufficient evidence thereof.E. Notices etc.
