Section 7(1) in Arunachal Pradesh Urban and Country Planning Act, 2007
(1)The State Government/ State Urban and Country Planning Board may, by notification declare any area in the State to be a Local Planning Area which may be comprised of one or more districts for the purposes of this Act, and on such declaration this Act shall apply to such area provided that no military cantonment or part of a military cantonment shall be included in any such area.
