Section 30 in Arunachal Pradesh Urban and Country Planning Act, 2007
30. Appeal against grant of permission subject of permission subject to conditions or refused or permission.
(1)Any applicant aggrieved by an order passed under the last foregoing section, or if no order is passed under sub-section (2) of the last foregoing section, may appeal within one month of the communication of that order to him, or after the expiry of the aforesaid period of three months, in the manner arid accompanied by such fees as may be prescribed by the rules, to the State Government/ State Urban and Country Planning Board.(2)The State Government/ State Urban and Country Planning Board, after receiving the appeal, may give a reasonable opportunity to the appellant and the concern Local Planning Authority to be heard or any other person appointed by the State Government/ State Urban and Country Planning Board on their behalf to give a reasonable opportunity to the appellant and the Local Planning Authority concerned to be heard and to submit thereafter his report on the appeal to the State Government/ State Urban and Country Planning Board.(3)After hearing the appellant and the Local Planning Authority concerned or after considering the aforesaid report the State Government/ State Urban and Country Planning Board may pass an order dismissing the appeal or accepting the appeal by.(i)granting permission unconditionally: or(ii)granting permission subject to such condition as it may think fit: and(iii)removing the conditions subject to which permission has been granted and(vi)imposing other conditions, if any as it may think fit.(4)The State Government/ State Urban and Country Planning Board may, by a resolution, delegate any of its functions and powers under this section to the Secretary, State Urban and Country Planning Board, in such cases and subject to such conditions, if any as may be specified therein.
