Section 46 in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
46. Survey Officer to give special notice.
(1)The Survey Officer shall give a special notice to the State Road Authority concerned intimating the date and time from which the survey of the State road shall be carried out.(2)The State road authority shall on receipt of such special notice take such steps as may be deemed necessary to watch the survey proceedings and to make representation to the survey officer whenever it has reason to believe that the interests of the State roads are being or likely to be adversely affected.
