Section 32(3) in Arunachal Pradesh Urban and Country Planning Act, 2007
(3)After receiving notice under sub-section (1), the State Government shall appoint a person who shall give reasonable opportunity to the person interested serving the acquisition notice, the Local Planning Authority concerned, and after hearing shall submit a report thereon to the State Government/ State Urban and Country Planning Board; after receiving such report, the State Government/ State Urban and Country Planning Board.(a)(i)if satisfied that the conditions specified in clause (a) or (b) of sub-section (1), are not fulfilled, or(ii)if the order appealed against was passed on the ground of not complying with any provisions of this Act, rules or regulations that may be applicable, shall pass an order refusing to confirm the notice;(b)if satisfied that the conditions specified m clauses (a) or(b) of sub-section (1) are fulfilled regarding the land or any part of the land, shall pass an order;(i)confirming the notice;or(ii)directing the Local Planning Authority to grant such permission to. develop the land or grant the permission subject to such conditions as will keep the land capable of reasonably beneficial use.
