Section 7 in Arunachal Pradesh Urban and Country Planning Act, 2007
7. Local Planning Areas & Local Planning Authority.
(1)The State Government/ State Urban and Country Planning Board may, by notification declare any area in the State to be a Local Planning Area which may be comprised of one or more districts for the purposes of this Act, and on such declaration this Act shall apply to such area provided that no military cantonment or part of a military cantonment shall be included in any such area.(2)Every such notification shall define the limits of the area to which it relates.(3)The State Government/ State Urban and Country Planning Board may amalgamate two or more Planning areas into one Local Planning Area, sub-divide a Local Planning area into different Local Planning areas, and include such divided areas in any other Local Planning area.(4)The State Government/ State Urban and Country Planning Board may by notification direct that all or any of the rules, regulations, orders, directions and powers made, issued, conferred and in force in any other Local Planning Area at the time, with such exceptions and adaptations and modifications as may be considered necessary by the State Government/ State Urban and Country Planning Board, shall apply to the area under this section and such rules, regulations, bye-laws, orders, directions and powers shall forthwith apply to such Local Planning Area without further publication,(5)When Local Planning Areas are amalgamated or sub-divided, or such sub- divided area are included m other Local Planning Areas, the State Government / State Urban and Country Planning Board shall, after consulting, the Local Planning Authorities, frame a scheme determining what portion of the balance of the fund of the Local Planning Authority shall vest in the Planning Authority or Authorities concerned and m what manner the properties and liabilities of the Local Planning Authority or Authorities shall be apportioned amongst them and on the scheme being notified the fund, property and liabilities shall vest and be apportioned accordingly.
