Section 19(3) in Arunachal Pradesh Urban and Country Planning Act, 2007
(3)The Comprehensive Development Plan may-(a)indicate, define and provide for-(i)all such matters as the Local Planning Authority may consider expedient to be indicated, defined and provided for in the development plan;(ii)detailed development of specific areas for housing, shopping centres, Industrial area and cultural institutions.(iii)control of architectural features, elevation and frontage of buildings and structures(b)designate, as land subject to acquisition for any public purpose, and in particular, but without prejudice to the generality of this provision for the purpose of-(i)the Union of India, the State, Local Authorities or any other Authority established by law and public utility concent ;(ii)dealing satisfactorily with the area of bad layout or obsolete development and slum areas and provision for relocation of population ;(iii)the provision of open spaces, parks and playgrounds ;(iv)securing the use of the land in the manner specified in the development o'(v)any of the matters as are referred (sic) sub-section (2);
