Section 25 in Arunachal Pradesh Urban and Country Planning Act, 2007
25. Coming into operation of the Development Plan.
(1)Immediately after the Development Plan has been approved by the State Government/ State Urban and Country Planning Board, the Local Planning Authority shall publish a public notice in the Official Gazette and in a local newspaper, of the approval of the development plan for inspection.(2)From the date of publication of the aforesaid notice in the Official Gazette the Development Plan shall come into operation.(3)After the coming into operation of the Comprehensive Development Plan, the Interim Development Plan shall stand modified or altered to the extent the proposal in the Comprehensive Development Plan are at variance with the Interim Development Plan.
