Section 10(1) in Arunachal Pradesh Land and Ecological Sites (Protection and Management) Act, 2018
(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.
