Section 21(1) in Arunachal Pradesh Urban and Country Planning Act, 2007
(1)Where, by virtue of the foregoing provisions of this Act, a development plan is to be prepared-(a)If within the period prescribed or within such period which the State Government / State Urban and Country Planning Board has extended, no development plan has been prepared, OR,(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.
