Section 9(8) in Arunachal Pradesh District Planning Committees (Constitution, Powers and Functions) Act, 2011
(8)On receipt of the copy of the approved district development plan each concerned Planning and Development Authority and panchayat at the district level shall take steps to obtain such sums of money as allocated to it under Centre or State sector and proceed to execute the concerned projects through the process of formulation of annual plan and schemes/ projects within the respective approved development plan.
