Section 42(2) in Arunachal Pradesh Urban and Country Planning Act, 2007
(2)On an appeal made to the State Government/ State Urban and Country Planning Board under sub-section (1), the Director Town Planning/Chief Town Planner, as the Secretary to the State Government/ State Urban and Country Planning Board, shall after giving reasonable opportunity of being heard to such person and the Local Planning Authority concerned make a report to the State Government/ State Urban and Country Planning Board.
