Section 360 in Arunachal Pradesh Municipal Act, 2007
360. Power to regulate future construction of buildings in particular streets or localities.
(1)The Chief Municipal Executive Officer/ Municipal Executive Officer may, subject to the prior approval of the Empowered Standing Committee, give notice of his intention to declare -(a)that in any street or portion thereof specified in such notice, the elevation and construction of the frontage of all buildings or any classes of buildings erected or re-erected after such notice shall, in respect of their architectural features, be such as the Empowered Standing Committee may consider suitable to the locality, or(b)that in any locality specified in such notice, there shall be allowed the erection of only detached or semi-detached building or both and that the land appurtenant to each such building shall be of an area, being not less than that specified in such notice, or(c)that the division or sub-division of building plots in a particular locality shall be of a minimum specified area, or(d)that in any locality specified in the notice, the construction of more than a specified number of buildings on each acre of land shall not be allowed, or(e)that in any street, portion of a street, or locality, specified in such notice, the construction of any one or more of the different classes of buildings (such as residential, educational, institutional, assembly, business, mercantile, industrial, storage, and hazardous buildings) shall not be allowed without the special permission of the Empowered Standing Committee.(2)The Empowered Standing Committee shall consider all suggestions or objections received within a period of three months of the publications of such notice and may confirm the declaration or may modify it so however that the effect of such notice is not extended.(3)The Chief Municipal Executive Officer/ Municipal Executive Officer shall publish any declaration so confirmed or modified in the official Gazette and the declaration shall take effect from the date of such publication.(4)No person shall after the date of publications of such declaration, erect or re-erect any building in contravention of such declaration.(5)The Empowered Standing Committee shall ensure that such declaration is in conformity with the provisions of any State Law relating to urban land use planning.
