Section 17(1) in Arunachal Pradesh Heritage Act, 2015
(1)The State Government may by notification in the Official Gazette make Rules to carry out any of the purposes of this Act including prescription of the date for approval of conservation plans and for any matters which is to be, or may prescribed under this Act or in respect of the Act, which no provision or insufficient provision and where such provision is, in the opinion said Government is required for its effective implementation.
