Section 334(1) in Arunachal Pradesh Municipal Act, 2007
(1)If any National highway, State highway, or a street is vested in the Central Government or the State Government, as the case may be,-(a)the Municipality shall not, in respect of such national highway, state highway, or street, grant permission to do any act, the doing of which without its permission, in writing, would contravene the provisions of this Act, except with the sanction of the Central Government or the State Government, as the case may be, and(b)if so required by the Central Government or the State Government, the Municipality shall exercise the powers conferred upon it by this Act or any regulations relating to such street.
