Section 11(2) in Arunachal Pradesh District Planning Committees (Constitution, Powers and Functions) Act, 2011
(2)The State Government may approve the modifications with or without variations or refuse to approve the modification by a notification in the Official Gazette and in at least one local newspaper.Provided that no such modifications shall, as proposed be approved by the State Government, unless they are in public interest and are notified to the public.Chapter - III Miscellaneous
