Section 9(5) in Arunachal Pradesh Urban and Country Planning Act, 2007
(5)The Local Planning Authority may, if need be felt, constitute a Sub-Divisional Planning Authority , with prior approval of the State Urban and Country Planning Board to discharge the power and functions of Local Planning Authority in the Sub-Divisional level, subject to following conditions-(i)The Local Planning Authority concerned may, if it thinks fit, overrule the decisions of Sub- Divisional Planning Authority and exercise its power and functions to discharge the duties assigned to it under this Act.(ii)The Local Planning Authority may, if it is of the opinion that the continued existence of Sub-Divisional Planning Authority is not necessary, may recommend dissolution of the Sub- Divisional Planning Authority to the State Urban and Country Planning Board, The State Urban and Country Planning Board shall dissolve such Sub-Divisional Planning Authority.
