Section 341 in Arunachal Pradesh Municipal Act, 2007
341. Erection of building.
(1)Subject to the provisions of section 340, every person who intends to erect a building shall apply for sanction by giving a notice, in writing of his intention to the Chief Municipal Executive Officer/ Municipal Executive Officer in such form and containing such information as may be prescribed.(2)Every such notice shall be accompanied by such documents and plans as may be prescribed.
