Section 47 in Arunachal Pradesh Urban and Country Planning Act, 2007
47. Annual Reports.
(1)The State Government/ State Urban and Country Planning Board shall prepare for every year a report of its activities during that year and submit the report to the State Government/ State Urban and Country Planning Board in such form and on or before such date as may be prescribed by rules and the Government shall cause a copy of the report to be laid before the State Legislature.(2)Every Local Planning Authority shall prepare for every year a report of its activities during that year and submit the report to the State Government/ State Urban and Country Planning Board and the State Government/ State Urban and Country Planning Board in such form on or before such date as may be prescribed by rules.
