Section 7(4) in Arunachal Pradesh Urban and Country Planning Act, 2007
(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,
