Section 49(3) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
(3)A copy of the order and copy of the map recording the boundaries as determined under sections 47 and sections 48 or section 49 (1) shall be furnished to the State road authority or to any person interested in such order or map, as the case may be or the application to the Survey Officer on payment of such reasonable cost as may be fixed.
