Section 55 in Arunachal Pradesh Urban and Country Planning Act, 2007
55. Restriction on the summoning of officers and servants of the State Urban and Country Planning Board and Local Planning Authority.
- No Chairman/ Secretary/Member Secretary, member or officer or servant of the State Urban and Country Planning Board or any Local Planning Authority shall in any local proceeding to which the State Urban and Country Planning Board or Local Planning Authority is not a party be required to produce and register or document the contents of which can be proved under the preceding section by a certified copy, or to appeal as a witness to prove the matters and transactions recorded therein, unless by order of the Court made for special cause.
