Section 27 in Arunachal Pradesh Housing Board Act, 2014
27. Publication of housing scheme in the Official Gazette.
(1)Before proceeding to execute any housing scheme under section 26, the Board shall by notification publish the scheme. The notification shall specify that the plan showing the area which is proposed to be included in the housing scheme and the surrounding lands shall be open to inspection of the public at all reasonable hours at the office of the Board.(2)If within two weeks from the date of the publication of the housing scheme any person communicates in writing to the Board any suggestion or objection relating to the scheme, the Board shall consider such suggestion or objection and may modify the scheme as it thinks fit.
