Section 9(3) in Arunachal Pradesh Heritage Act, 2015
(3)After submission of the heritage conservation plans, but not later than such dates as may be prescribed, the State Government through the State Cabinet may, after consulting the Authority either approve such plans or approve them with such modifications as the State Government may consider necessary or return them to the Authority to modify the plans to prepare fresh plans in accordance with such direction and that the modified plans as prepared by the Authority shall be resubmitted to the State Government for its approval.
