Section 34(1) in Arunachal Pradesh Urban and Country Planning Act, 2007
(1)If it appears to the Local Planning Authority that it is expedient having regard to the Development Plan, prepared, under preparation or to be prepared and to any other material considerations, that a permission to develop land granted under this Act or any other law, it should be revoked or modified, the Local Planning Authority may, by order, revoke or modify the permission to such extent as appears it to be necessary:Provided that-(a)where the permission relates to the carrying out of building or other operations, no such order,(i)shall affect such of the operations as have been previously carried out;(ii)shall be passed after these operations have been completed;(b)where permission relates to a change of use of land, such order shall be passed at any time after the change has taken place.
