Section 49(1) in Arunachal Pradesh Municipal Act, 2007
(1)in the sphere of town planning, urban development and development of commercial infrastructure,-(a)planned development of new areas for human settlement,(b)measures for beautification of the municipal area by setting up parks and fountains, providing recreational areas, improving river banks, and landscaping,(c)collection of statistics and data, significant to the community, and(d)integration of the development plans and schemes of the municipal area with the district or regional development plan, if any;
