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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 19(1)(b) in Arunachal Pradesh (Land Settlement and Records) Act, 2000

(b)the tenant or any person in possession of the land, provided that such tenant or other person shall be entitled to credit from the owner of the land for the amount paid by him.