Section 320(1) in Arunachal Pradesh Municipal Act, 2007
(1)Subject to the provision of section 10, the Empowered Standing Committee shall classify all public streets in the municipal area in the following categories :-(a)Category -I - arterial roads.(b)Category-II - sub-arterial roads.(c)Category-III- collector roads,(d)Category-IV - local roads and,(e)Category -V- pedestrian pathways.
