Section 36(4) in Arunachal Pradesh Urban and Country Planning Act, 2007
(4)On an appeal made to the State Government/' State Urban and Country Planning Board under sub-section (2), the Director Town Planning/ Chief Town Planner, as the Secretary to the State Urban and Country Planning Board or any other person appointed by him in their behalf shall, after allowing a reasonable opportunity of being heard to the appellant and the Local Planning Authority concerned, submit his report to the State Government/ State Urban and Country Planning Board.
