Section 23 in Arunachal Pradesh Urban and Country Planning Act, 2007
23. Public notice of the preparation of the Development Plan.
(1)As soon as may be, after the Local Planning Authority had received the consent of the State Government/ State Urban and Country Planning Board to the publication of the notice under section 22 (2), the Local Planning Authority shall publish the public notice in the Official Gazette and in a local newspaper, of the preparation of the Development Plan and the place or places where copies of the same may be inspected, inviting objections in writing from any person with respect to the Development Plan within such period as may be specified in the notice:Provided that such period shall not be less than 2 months from the date the notice is published in the Official Gazette.(2)After the expiry of the period mentioned in sub-section (1), the Local Planning Authority shall appoint a Committee consisting of the officers from District Administration, Department of Urban Development and Town Planning and not less than two of its other members, to consider the objections filed under sub-section 23 (1) and report on them within such time as the Local Planning Authority may fix in this behalf.(3)The Committee so appointed shall have power to co-opt any other person, such co-option being subject to the provision of section 13.(4)Such Committee shall allow a reasonable opportunity of being heard, to any person, including representatives of Government Departments or Local Authorities, who has filed any objection, and who has made a request for being so heard.(5)As soon as may be, after the receipt of the Report from the Committee, but not later than the time prescribed by the rules, the Local Planning Authority shall consider the report of the Committee and may make such amendments in the Development Plan as it considers proper, and shall submit the Development Plan with or without modifications together with the report of the Committee to the State Urban and Country Planning Board.
