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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 89(2) in Arunachal Pradesh (Land Settlement and Records) Act, 2000

(2)Nothing in sub-section (1) shall entitled a land owner to use his land to the detriment of any adjoining land which is not his or in contravention of the provisions of any other law for the time being in force applicable to such land.