Section 34(3) in Arunachal Pradesh Urban and Country Planning Act, 2007
(3)If the owner does not accept the compensation and gives notice within such time as may be prescribed, of his refusal to accept, the Local Planning Authority shall refer the matter to the adjudication of the Court and the decision of the Court shall be binding and final on the owner and the Local Planning Authority Penalty for unauthorized development or for use otherwise than in conformity with the development plan.
