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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 21(1)(b) in Arunachal Pradesh Urban and Country Planning Act, 2007

(b)If at any time the state Government/ State Urban and Country Planning Board is satisfied that the Local Planning Authority is not taking steps necessary to prepare such a development plan with in that period, the State Government/ State Urban and Country Planning Board may direct the Director of Town Planning/ Chief Town Planner, of Town Planning, to prepare the development plan by itself or by hiring Professionals/Experts/ Consultants in the field as per rules.