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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 47(2) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015

(2)Notice of every decision of the Survey Officer under section 47(1) shall be given in the prescribed manner to the other registered holders of the land, the boundaries of which may be affected by the decision and also to the State road authority concerned.