Section 21 in Arunachal Pradesh Urban and Country Planning Act, 2007
21. Power of state government/ State Urban and Country Planning Board in case of default of Local Planning Authority to prepare Development Plan.
(1)Where, by virtue of the foregoing provisions of this Act, a development plan is to be prepared-(a)If within the period prescribed or within such period which the State Government / State Urban and Country Planning Board has extended, no development plan has been prepared, OR,(b)If at any time the state Government/ State Urban and Country Planning Board is satisfied that the Local Planning Authority is not taking steps necessary to prepare such a development plan with in that period, the State Government/ State Urban and Country Planning Board may direct the Director of Town Planning/ Chief Town Planner, of Town Planning, to prepare the development plan by itself or by hiring Professionals/Experts/ Consultants in the field as per rules.(2)After preparation of the development plan, the Director of TOUTS Planning/ Chief Town Planner of Town Planning shall submit the development plan to the State Government/ State Urban and Country Planning Board and the State Government/ State Urban and Country Planning Board shall follow the procedure and exercise the powers of the Local Planning Authority under sections-22, 23, 24 and 25.(3)Any expenses incurred under this section in connection with the preparation of the Development Plan for the Planning area of Local Planning Authority, shall be paid by the Local Planning Authority from their own fund, resources available to Local Planning Authority.Chapter-VI Procedure for Approval and Preparation of Development Plan.
