Section 343(1) in Arunachal Pradesh Municipal Act, 2007
(1)Every person giving any notice of his intention to erect a building under section 431 shall specify the purpose for which such building is intended to be used :Provided that for any building not more than one class of use consisted with the occupancy or the use group within the meaning of clause (2) of section 339, shall be considered except in respect of the case where under this Act or under any other law for the time being in force, mixed occupancies of specified nature may be permissible.
