Section 370 in Arunachal Pradesh Municipal Act, 2007
370. Registers to be maintain.
- The Chief Municipal Executive Officer/ Municipal Executive Officer shall maintain in such form and in such manner as may be prescribed two separate registers of which -(a)one shall contain premise wise information of non-residential uses indicating the unique premises number if any assigned under this Act, and(b)the other shall contain such information on the basis of different non-residential user group for factories, warehouses, medical institution, educational institution and such other uses as may be provided by regulation.
