Section 30(2) in Arunachal Pradesh Urban and Country Planning Act, 2007
(2)The State Government/ State Urban and Country Planning Board, after receiving the appeal, may give a reasonable opportunity to the appellant and the concern Local Planning Authority to be heard or any other person appointed by the State Government/ State Urban and Country Planning Board on their behalf to give a reasonable opportunity to the appellant and the Local Planning Authority concerned to be heard and to submit thereafter his report on the appeal to the State Government/ State Urban and Country Planning Board.
