Section 16(1) in Arunachal Pradesh Urban and Country Planning Act, 2007
(1)After the preparation of the map, the Local Planning Authority shall publish a public notice of the preparation of the Map and the Register and of the place or places where copies of the same may be inspected inviting objections in writing from any person with respect to the Map and Register within 15 days of the publication of such notice.Provided that, if a Map or a Register or both of the area is prepared by the Government before the application of this Act to that area, the map or the Register already prepared shall be deemed to be a Map and a Register under section 15 subject to such reviews as deemed necessary for the proper planning and regulation of urban and rural areas.
