Section 9(1) in Arunachal Pradesh District Planning Committees (Constitution, Powers and Functions) Act, 2011
(1)The District Planning Committee shall prepare a development plan for a period of five year preferably coterminous with the State Five Year Plan, and a report thereon and shall publish the same by a notice in at least one local newspaper indicating the place or places where the district development plan shall be available for inspection by the public inviting objections and suggestions in writing from any person in respect of the said plan within a period of thirty days from the date of publication of the aforesaid notice.
