Section 9(5) in Arunachal Pradesh District Planning Committees (Constitution, Powers and Functions) Act, 2011
(5)As soon as may be, but not later than thirty days after the District Development Plan has been approved by the State Government, the District Planning Committee shall publish a notification in Official Gazette and at least in two local newspapers, one of which must be in English, of the approval of District Development Plan. The notice shall also state the name of the place or places where a copy of the District Development Plan may be inspected at all reasonable hours and also those copies thereof or extracts therefrom certified to be correct shall be available for sale to the public at reasonable price.
