Section 44(2) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
(2)If, on receipt of such request and after making such further enquiries as may be deemed necessary, the State Government is satisfied about the need for such survey, it may, by notification published in the Official Gazette, order that the proposed survey shall be made and shall simultaneously appoint a Survey Officer of the rank of Group-A, grade for the purpose.
