Section 357(1) in Arunachal Pradesh Municipal Act, 2007
(1)Notwithstanding anything contained in this Act or the rules and the regulations made thereunder or of any other law for the time being in force, the Chief Municipal Executive Officer/ Municipal Executive Officer may, in the case of any building which is intended to be erected at the corner of two streets, -(a)refuse sanction for such reasons as may be recorded in writing, or(b)impose restrictions on its use, or(c)place special conditions concerning exit to, or entry from, any street, or(d)require it to be rounded off or splayed or cut off to such height and to such extent as he may determine, or(e)acquire such portion of the site at the corner as he may consider necessary for public convenience or amenity :Provided that nothing shall be done in any case under the provisions of this subsection without any scrutiny of such case by the Municipal Building Committee for a Municipal Corporation, Class 'A' Municipal Council and Class 'B' Municipal Council, constituted under section 345, or the Committee for sanction of building plans in case of building plans for Class 'C' Municipal Councils and Nagar Panchayats, constituted under section 346, as the case may be, and without prior approval of the Empowered Standing Committee in accordance with the provisions of this chapter.
