Section 11 in Arunachal Pradesh District Planning Committees (Constitution, Powers and Functions) Act, 2011
11. Modifications to district development plan.
(1)Notwithstanding anything contained in section 9, the development plan of a district may be modified at any time and for this purpose the District Planning Committee shall publish a draft of the proposed modification by a notice in atleast one local newspapers inviting objections and suggestions from the public within thirty days from the date of aforesaid publication of the notice and after giving an opportunity of hearing to such persons who have made a request of being heard and after considering such objections and suggestions, finalize the modifications and submit the modifications to the State Government.(2)The State Government may approve the modifications with or without variations or refuse to approve the modification by a notification in the Official Gazette and in at least one local newspaper.Provided that no such modifications shall, as proposed be approved by the State Government, unless they are in public interest and are notified to the public.Chapter - III Miscellaneous
