Section 7(5) in Arunachal Pradesh Urban and Country Planning Act, 2007
(5)When Local Planning Areas are amalgamated or sub-divided, or such sub- divided area are included m other Local Planning Areas, the State Government / State Urban and Country Planning Board shall, after consulting, the Local Planning Authorities, frame a scheme determining what portion of the balance of the fund of the Local Planning Authority shall vest in the Planning Authority or Authorities concerned and m what manner the properties and liabilities of the Local Planning Authority or Authorities shall be apportioned amongst them and on the scheme being notified the fund, property and liabilities shall vest and be apportioned accordingly.
