Section 45 in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
45. Survey Officer to publish notification.
(1)When a survey has been ordered under section 44, the Survey Officer appointed for the purpose shall publish a notification in the Official Gazette inviting all persons having or claiming to have The Arunachal Pradesh Extraordinary Gazette, May 9, 2018 13 any interest on the structures and properties adjoining the State road or its boundaries of which the survey has been ordered, to attend either in person or by an agent at a specified place and time and from time thereafter when called upon for the purpose of pointing out the boundaries and supplying information in connection therewith.(2)The Survey Officer shall cause further publicity to be given to notification issued by him under section 45(1) in the manner prescribed in section 12(4).(3)A notification published in accordance with section 45(1) and further published in accordance with section 45(2) shall be held to be valid notice to every person having or claiming to have any interest in the property or boundaries of which the survey has been ordered.
