Section 365(1) in Arunachal Pradesh Municipal Act, 2007
(1)No person shall without the previous permission in writing of the Chief Municipal Executive Officer/ Municipal Executive Officer otherwise than in conformity with the conditions if any of such permission put any premises to non-residential use including the use for an educational building or an institutional building or an assembly building or a business building or a mercantile building or an industrial building or a storage building or a hazardous building.
