Section 10 in Arunachal Pradesh District Planning Committees (Constitution, Powers and Functions) Act, 2011
10. Review and revision of the district development plan.
- Immediately after the expiry of three years from the date of approval of the district development plan under sub- section (5) of section 9, but not later than six months, the District Planning Committee shall with the assistance of District Urban and Regional Planning Member, review such plan and prepare a fresh district development plan for five years commencing from the date of expiry of such plan in force after incorporating such modifications and amendments as may be considered necessary and submit it for approval as laid down in section 9.
