Section 74 in Arunachal Pradesh Urban and Country Planning Act, 2007
74. Dissolution of local planning authority.
(1)Where the State Government /State Urban and Country Planning Board is satisfied that the purposes for which any Local Planning Authority was established under this Act have been substantially achieved so as to render the continued existence of the Local Planning Authority in the opinion of the State Government /State Urban and Country Planning Board unnecessary the State Government/State Urban and Country Planning Board, may, by notification in the Official Gazette declare that the Local Planning Authority shall be dissolved with the effect from such date as may be specified in the notification and the Local Planning Authority shall be deemed to be dissolved accordingly.(2)From the said date-(a)all properties, funds and dues which are vested in, or realizable by, the Local Planning Authority shall vest in, or be realizable by the State Government/ State Urban and Country Planning Board;(b)all liabilities which are enforceable against the Local Planning Authority shall be enforceable against the State Government/ State Urban and Country Planning Board; and(c)For the purpose of realizing properties, funds and dues referred to in clause (a), the functions of the planning authority shall be discharged by the State Government/ State Urban and Country Planning Board.
