Section 44(3) in Arunachal Pradesh Urban and Country Planning Act, 2007
(3)Every Local Planning Authority may keep in current account of the State Bank of India or any other bank approved by the State Government/ State Urban and Country Planning Board in this behalf such sum of money out of its funds as may be prescribed by the rules and any money in excess of the said sum shall be invested in such manner as may be approved by the State Government State Urban and Country Planning Board.
