Section 2(xv) in Arunachal Pradesh Urban and Country Planning Act, 2007
(xv)"Local Authority" means a Municipal Council or Committee, or Town Committee Board /Authority or District Board / Authority or other authority legally entitled to, or entrusted by the Government with the control or mana intent of a municipal or local fund or which is permitted by the Government to exercise the powers of a local authority, and includes a town improvement trust; and a Local Authority is a "Local Authority concerned" of any land within its local limits falls in the area of a plan prepared or to be prepared under this Act;
