Section 9(7) in Arunachal Pradesh District Planning Committees (Constitution, Powers and Functions) Act, 2011
(7)Simultaneously with the publication of notification in the Official Gazette under sub- section (5) the District Planning Committee shall forward a copy thereof to each of the concerned authority, Planning and Development authorities, municipality, panchayat at the District level and also publish the salient features of such approved plan in atleast two newspapers circulating in the district of which one must be in English language for information of the public specifying the place or places where a full copy of such plan may be inspectedProvided that in case the District Development Plan has been approved by the State Government with modifications, the District Planning Committee shall incorporate the necessary modifications before forwarding it to above bodies and publication in the Official Gazette or newspapers.
