Section 367(1) in Arunachal Pradesh Municipal Act, 2007
(1)No person shall without the permission in writing of the Chief Municipal Executive Officer/ Municipal Executive Officer or other than in conformity with the conditions of such permission :(a)use or permit to be used for the purpose of human habitation any building or part thereof not originally erected or authorized to be used for such purpose,(b)change or allow the change of the use of a building for any purpose other than that specified in the sanctioned plan,(c)change or allow the change of the use of any building erected before the commencement of this Act contrary to the use for which such erection was originally sanctioned or to use to which such building was actually put.(d)convert or allow the conversion of a tenement within a building to an occupational use, other than the use intended in the original sanctioned plan or materially alter, enlarge or extend such use.
