Section 13(1) in Arunachal Pradesh Heritage Act, 2015
(1)Where the State Government is satisfied that the purpose for which the Authority was established under the Act have been substantially achieved so as to render the continued existence of the Authority in the opinion of the Government unnecessary, the State Government may, be notification in the Official Gazette, declare that the Authority shall stand dissolved with effect from such date as may be specified in the notification and constitute a new authority which shall be deemed to have been functional from the date of such dissolution.
