Section 67(1) in Arunachal Pradesh Urban and Country Planning Act, 2007
(1)The State Urban and Country Planning Board may, by a resolution, direct that any power exercisable by it under this Act. rules or regulations there under may also be exercised by any Local Planning Authority, Local Authority, or any officer of the State Urban and Country Planning Board or the State Government with previous consent of State Government/ State Urban and Country Planning Board / Local Planning Authority or Local Authority as may be mentioned therein, in such cases and subject to such conditions, if any, as may be specified therein.
