Section 11(3) in Arunachal Pradesh Land and Ecological Sites (Protection and Management) Act, 2018
(3)Any Person aggrieved by such notification made by the Deputy Commissioner under sub-section (2) as regards the proposed Designated Area of which his plot of land forms a part may, within thirty days from the date of such notification, prefer an appeal before Secretary of Land Management Department/ Board of Land Revenue who will take up the case as if the case has been received under provisions of the Rules of the Arunachal Pradesh (Land Settlement and Records) Act, 2000 and dispose off accordingly.
