Section 4(1) in Arunachal Pradesh Urban and Country Planning Act, 2007
(1)Subject to the provisions of this Act, and the rules framed there under, the functions of the State Urban and Country Planning Board shall be to guide, direct, and assist the Local Planning Authorities to frame policies in matters relating to Planning, Development and use of rural and urban land in the State, and to perform, such other functions as the State Government may, from time to time, assign to the State Urban and Country Planning Board :
