Section 27 in Arunachal Pradesh Urban and Country Planning Act, 2007
27. Suspension of Plan in emergency by State Government/ State Urban and Country Planning Board.
- If the State Government/ State Urban and Country Planning Board is satisfied that a grave emergency exists which necessitates the suspension of any Development Plan or part of any Development Plan, it may, by a notification in the Official Gazette, suspend any Development Plan or any part of it.Chapter-VII Control of Development and Use of Land
