Section 2(35) in Arunachal Pradesh Property Rights to Slum Dwellers Act, 2012
(35)"Urban Area" means the area comprised within the limits of all cities and towns classified as urban by the Census 2001/ 2011 including the limits of Municipal Corporation or Municipal Council or Nagar Panchayat as constituted under the State Acts, including cantonment board or notified areas, and shall include the planning area as per the Development Plan of a town or City.
