Section 11 in Arunachal Pradesh Urban and Country Planning Act, 2007
11. Functions and powers of the Local Planning Authority.
- Subject to the provisions of this Act, the rules framed there under and any directions which the State Government/ State Urban and Country Planning Board may give, the functions of every Local Planning Authority shall be, and it shall have power to prepare-(a)a existing Land Use Map-(b)a interim Development Plan-(c)a comprehensive Development Plan-(d)to prescribe uses of land within' its area and for these purposes it may carry out or cause to be carried out surveys of its planning area and to prepare report or reports of such surveys; and to perform any other function which is supplemental, incidental or consequential to any of the functions aforesaid or which may by prescribed.
