Section 30(1) in Arunachal Pradesh Urban and Country Planning Act, 2007
(1)Any applicant aggrieved by an order passed under the last foregoing section, or if no order is passed under sub-section (2) of the last foregoing section, may appeal within one month of the communication of that order to him, or after the expiry of the aforesaid period of three months, in the manner arid accompanied by such fees as may be prescribed by the rules, to the State Government/ State Urban and Country Planning Board.
