Section 358(1) in Arunachal Pradesh Municipal Act, 2007
(1)The sanction to the erection of any work on either side of a new street may be refused by the Chief Municipal Executive Officer/ Municipal Executive Officer unless and until such new street has been leveled, and, in the opinion of the Chief Municipal Executive Officer/ Municipal Executive Officer, wherever practicable, metalled or paved, drained, lighted and laid with a water main, to his satisfaction.
