Section 6(2) in Arunachal Pradesh Heritage Act, 2015
(2)The State Government shall on receipt of the recommendation of the Authority for declaration of a heritage sites, may within 3 (three) months by a notification in the Official Gazette as well as publication in a prominent newspaper, give thirty days notice of its intention to declare as a heritage site, any buildings, artifacts structures, streets, areas and precincts of historic or aesthetic or architectural or cultural or environmental significance and natural feature of environmental significance and site of scenic beauty including, but not restricted to, a sacred grove, mountains, hills, hillocks, table lands, lakes, rivers, other water bodies and wet lands and the areas adjoining the same, open areas, wooded areas, points walk, rides bridle paths, by inviting objections or suggestions in writing from any person of the public or any organizations and any such notification published shall be affixed in a conspicuous place near the proposed site.
