Section 24 in Arunachal Pradesh Urban and Country Planning Act, 2007
24. Approval by the State Government/ State Urban and Country Planning Board.
- As soon as may be, after the submission of the Development Plan, but not later than the time prescribed by the rules, the State Government/ State Urban and Country Planning Board, may either approve the Development Plan or may approve it, with such modifications, as it may consider necessary, or may return the Development Plan to the concern Local Planning Authority to modify the plan or prepare a fresh plan in accordance with such directions as the State Government/ State Urban and Country Planning Board may issue m this behalf.
