Section 68 in Arunachal Pradesh Urban and Country Planning Act, 2007
68. Control by the State Government/State Urban and Country Planning Board.
(1)The Local Planning Authority shall carry out such directions as may be issued from time to time by the State Government/ Secretary to the State Urban and Country Planning Board for the efficient administration of this Act and every Local Planning Authority shall carry out such directions as may be issued from time to time by the Secretary to the State Urban and Country Planning Board for the purpose.(2)If in connection with the exercise of its powers and discharge of its functions by any Local Planning Authority under this Act, any dispute arises between the Local Planning Authority and any other Local authorities or parties, the decision of the State Urban and Country Planning Board on such disputes shall be final.
