Section 390(4) in Arunachal Pradesh Municipal Act, 2007
(4)When any such licence or permission is suspended or revoked or when the period for which such licence or permission was granted has expired the grantee shall for the purpose of this Act and the rules and the regulations made thereunder be deemed to be without a licence or permission, as the case may be until such time as the order suspending or revoking the licence of the permission as the case may be is rescinded or until the license or the permission as the case may be is renewed.
