Section 29(2) in Arunachal Pradesh Urban and Country Planning Act, 2007
(2)Any person or body (excluding a department of Central or State Government or Local Authority) intending to carry out any development on any land shall make an application in writing to the Local Planning Authority for permission in such forms and containing such particulars and accompanied by such documents and plans as may be prescribed by the rules or regulations-Provided that in the case of a Department of Central or State Government or Local Authority (where the Local Authority is not also the Planning Authority) intending to carry out any development on any land, the concerned department or authority, as the case may be, shall notify in writing to the Local Planning Authority of its intention to do so, giving full particulars thereof and accompanied by such documents and plans as may be prescribed by State Government/ State Urban and Country Planning Board. At least, one month prior to the undertaking of such development where a Local Planning Authority has raised any objection in respect of the conformity of the preparation, or to any of the building bye-laws in force at the time, or due to any other material consideration, under sub-section (4), the Department or the authority, as the case may be, shall-(i)either make necessary modifications in the proposals for development to meet the objections raised by the State Government/ State Urban and Country Planning Board / Local Planning Authority, or(ii)submit the proposals for development together with the objections raised by the Local Planning Authority to the State Government/ State Urban and Country Planning Board for decision.The State Government/ State Urban and Country Planning Board on receipt of the proposals for development together with the objections of the Local Planning Authority, shall in consultation with the Director of Town Planning/ Chief Town Planner, either approve the proposals with or without modifications or direct the concerned Department or Local Authority as the case may be, to make such modifications in the proposals as they consider necessary in the circumstances.The provisions of sub-section (3) shall not apply in this case.
