Section 4 in Arunachal Pradesh Land and Ecological Sites (Protection and Management) Act, 2018
4. Declaration of Designated Area.
(1)Government may, on its own motion or on receipt of a report from the District Advisory Committee declare any land or ecological sites as Designated Area by notification published in the Official Gazette and to take effect from the date specified in the said notification.(2)The notification under sub-section (1) shall clearly indicate the land and ecological sites in two distinct and separate lists containing full description and particulars including boundaries relating to the land and ecological sites specified in the respective lists.(3)The Government may fix appropriate identification marks or sign board etc., in the Designated Area concerned indicating that the area is a Designated Area declared under section 4 of the Act.
