Section 22 in Arunachal Pradesh Urban and Country Planning Act, 2007
22. Consent of the State Government/ State Urban and Country Planning Board to the publication of notice of preparation of Development Plan.
(1)As soon as may be, after the Development Plan has been submitted to the State Government/ State Urban and Country Planning Board, but not later than the time prescribed by the rules, the State Government/ State Urban and Country Planning Board may direct the concern Local Planning Authority to make such modifications in the development plan as the State Government/ State Urban and Country Planning Board thinks fit and thereupon the Local Planning Authority shall make these modifications.(2)The State Government/ State Urban and Country Planning Board shall, after the modifications, if any, have been made, give its consent to the publication of a public notice under section 23 (1), of the preparation of the Development Plan to the Concern Local Planning Authority.
