Section 50(1) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
(1)When the survey of any State road land or its boundaries which has been notified under section 44 has been completed in accordance with the orders passed under sections 47, 48, 49, the Survey Officer shall notify the fact in the Official Gazette and shall cause further publicity to be given to the notification in the manner prescribed under section 12(4).
