Section 10 in Arunachal Pradesh Land and Ecological Sites (Protection and Management) Act, 2018
10. Preparation of Management Plan.
(1)As soon as may be after declaration of a designated area, under section 4, the District Advisory Committee shall prepare, a Management Plan in respect of the concerned Designated Area, which shall contain amongst other -(a)information regarding purpose, importance and necessity for protecting the said designated area ;(b)the manners by which the Designated Area shall be managed, protected and preserved under the Act ;(c)removal of encroachment from the designated area, if any and(d)any other matter which may be considered necessary.(2)The Management Plan prepared by the District Advisory Committee shall be submitted to the State Government for approval.(3)The State Government may approve the Management Plan prepared by the District Advisory Committee with or without modification.
