Section 10(4) in Arunachal Pradesh Heritage Act, 2015
(4)In case, renovation/restoration/repair of a heritage building or a building in a heritage precinct, or a major development of natural feature listed by the Authority is recommended under extraordinary circumstances or major development of a listed natural feature by the Authority is recommended under extraordinary circumstances or major repair are to be undertaken as a result of the heritage inspection report, the Authority shall give thirty days notice in newspapers calling for objections and suggestions from the public and take a decision after considering the objections and suggestions received if any.
