Section 28 in Arunachal Pradesh Urban and Country Planning Act, 2007
28. Use and Development of land to be in conformity with Development Plan.
- After the coming into operation of any Development Plan in any area, no person shall use or permit to be used any land or carry out any development in that area otherwise than in conformity with such Development Plan.Provided that the Local Planning Authority, may allow the continuance, for a period not exceeding 10 years, of the use, upon such terms and conditions as may be prescribed by the regulations made in this behalf, of any land for the purpose and to the extend, for and to which it is being used on the date on which such Development Plan came into operation.
