Section 65 in Arunachal Pradesh Urban and Country Planning Act, 2007
65. Finality of orders.
- Save as otherwise expressly provided in this Act, every order passed or direction issued by the State Urban and Country Planning Board / Chairman/ Secretary to the State Urban and Country Planning Board or order passed or notice issued by any Local Planning Authority under this Act shall be final and shall not be questioned in any suit or other legal proceeding.
