Section 9(4) in Arunachal Pradesh Heritage Act, 2015
(4)The heritage conservation plan approved by the State Government shall be published in the Official Gazette and in newspapers for inviting suggestions or objections from the public. Thereafter, the State Government shall consider the same and after getting opinion of the Authority, modify the heritage conservation plan accordingly, if necessary and grant sanction to the same;Provided that once the said plans are prepared by the Authority, all permissions for development that might affect the heritage sites shall be in conformity with the said plans.
