Section 345(5) in Arunachal Pradesh Municipal Act, 2007
(5)The Municipal Building Committee shall scrutinize every application for erection or re-erection of a building for which notice has been received under section 341, other than a residential building up to three storeys or with a height of twelve meters whichever is higher on a plot of land of five hundred square meters or less and make its recommendations :Provided that in respect of any building or execution of any work, if such building or work as the case may be affects or is likely to affect -(i)the functioning of the microwave system for telecommunication purposes, or(ii)any function for the purpose of civil aviation, the Municipal Building Committee shall, if so considered necessary, refer the matter to the concerned Department of the Central Government or authority for opinion before finalizing the recommendations.
