Section 45 in Arunachal Pradesh Urban and Country Planning Act, 2007
45. Budget of the Local Planning Authority.
- Every Local Planning Authority shall prepare in such form and at such time every year as may be prescribed by the rules a budget in respect of the financial year next ensuring showing the estimated receipts and expenditure of the Local Planning Authority and shall forward to the State Government/ State Urban and Country Planning Board and the State Government/ State Urban and Country Planning Board such number of copies thereof as may be prescribed by rules.
