Section 67(3) in Arunachal Pradesh Urban and Country Planning Act, 2007
(3)Any Local Planning Authority may, by a resolution direct that any power exercisable by it under this Act, rules, or regulations there under except the power to prepare any development plan or to make regulations, may also be exercised by a Local Authority or any officer of the State Government/ State Urban and Country Planning Board with previous consent of State Government/State Urban and Country Planning Board or Local Authority as may be mentioned therein, in such cases and subject to such conditions, if any as may be specified therein.
