Section 29(7) in Arunachal Pradesh Urban and Country Planning Act, 2007
(7)The Local Planning Authority may, by a resolution, delegate any of its functions and powers under this section to -(a)any Local Authority,(b)any officer of the State Government with previous approval of the Government for such delegation, or Appeal against grant of permission subject to conditions or refusal of Permission.(c)any officer of the Local Planning Authority or Local Authority as may be mentioned therein., in such cases and subject to such conditions, if any, as may be specified therein.
