Section 12(7) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
(7)When the State Government's order sanctioning the proposal with or without modification has been issued, the State Road Authority shall cause further publicity to be given to the standard width, as finally approved, in the same manner as prescribed in section 12(4), and the records so published shall thereupon be conclusive proof that the standard width so determined and recorded therein has been correctly determined and recorded.
