Section 20 in Arunachal Pradesh Urban and Country Planning Act, 2007
20. Development Plan prepared prior to the application of this Act to be deemed Development Plan under this Act.
- If the Government has prepared a Development Plan for the planning area before the application of this Act to that area, the development plan already prepared may be deemed to be a development plan under section 18 or section 19 of this Act subject to reviews as deemed necessary for the proper planning and regulations of the Local Planning Areas by the Local Planning Authority.
