Section 53 in Arunachal Pradesh Urban and Country Planning Act, 2007
53. Authentication of orders and documents of the State Urban and Country Planning Board and the Local Planning Authority.
- All permissions, orders, decisions, notices and other documents of the State Urban and Country Planning Board and any Local Planning Authority shall be authenticated by the signature of the Chairman/ Secretary to the State Urban and Country Planning Board or Chairman/ Member Secretary of the Local Planning Authority or such other officer as may be authorized by the State Urban and Country Planning Board, or the Local Planning Authority in this behalf.
