Section 4(2) in Arunachal Pradesh Urban and Country Planning Act, 2007
(2)In particular and without prejudice to the generality of the foregoing provisions, the State Urban and Country Planning Board may, if required by the State Government-(a)direct the Local Planning Authorities/ Sub-Divisional Planning Authorities as the case may be for the preparation of Development Plan;(b)undertake, assist and encourage the collection, maintenance, and publication of statistics, bulletins and monographs on planning and its methodology;(c)prepare and furnish reports relating to the working of this Act;(d)perform any other function which is supplemental, incidental or consequential to any of the functions aforesaid or which may be prescribed.
