Section 30(3) in Arunachal Pradesh Urban and Country Planning Act, 2007
(3)After hearing the appellant and the Local Planning Authority concerned or after considering the aforesaid report the State Government/ State Urban and Country Planning Board may pass an order dismissing the appeal or accepting the appeal by.(i)granting permission unconditionally: or(ii)granting permission subject to such condition as it may think fit: and(iii)removing the conditions subject to which permission has been granted and(vi)imposing other conditions, if any as it may think fit.
