Section 323(1) in Arunachal Pradesh Municipal Act, 2007
(1)Municipality shall, when so required by the State Government, assign a unique premises number to every premises or part thereof in the municipal area and shall cause to be maintained a register wherein such unique premises number shall be recorded in respect of each such premises.Explanation.- In this section, the expression "unique premises number" shall mean a number assigned to the premises or part thereof by the Municipality in the following manner, namely :-(a)the first three digit indicating the ward number,(b)the next three digit indicating the street number,(c)the next four digit indicating the premises number,(d)the next three digit indicating the sub-premises number,(e)the next one digit indicating the code of the building use, such as residential, commercial, industrial or other use, and(f)the last one digit indicating the code of type of construction.
