Section 42 in Arunachal Pradesh Urban and Country Planning Act, 2007
42. Appeals against assessment.
(1)If any person, Liable for such development charges is dissatisfied with the order of assessment, he may, within such time and in such manner as may be prescribed appeal to the State Government/ State Urban and Country Planning Board.(2)On an appeal made to the State Government/ State Urban and Country Planning Board under sub-section (1), the Director Town Planning/Chief Town Planner, as the Secretary to the State Government/ State Urban and Country Planning Board, shall after giving reasonable opportunity of being heard to such person and the Local Planning Authority concerned make a report to the State Government/ State Urban and Country Planning Board.(3)The State Government/ State Urban and Country Planning Board may after taking into consideration the aforesaid report and if it deems necessary, giving a reasonable opportunity of being heard to such person and the Local Planning Authority concerned, pass such order as it deems fit.
