Section 49(1) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
(1)The State Road Authority or any other person affected by the decision under section 47 or section 48 may, within three months of the date of service of notice under those sections appeal to the collector of the district and the decision of such Officer shall be recorded in writing and notice of such decisions given in the prescribed manner to the parties to the appeal. Any modification of the Survey Officer's decision ordered by the appellate authority shall be noted in the record prepared under section 47 or section 48 as the case may be.
