Section 11(3) in Arunachal Pradesh Heritage Act, 2015
(3)The State Government shall direct the said Heritage Authority to prepare a Master Plan in a time bound manner which will regulate such areas under such plan and other related matters. However, before declaring any area where a heritage building site falls in an environmentally sensitive area, the State Government shall, by notification in the Official Gazette and in newspapers invite suggestions and objections from the public within such period as may be prescribed in the said notice.
