Section 29 in Arunachal Pradesh (Land Settlement and Records) Act, 2000
29. Publication of table of revenue-rates.
(1)The settlement officer shall prepare a tale of revenue-rates in the prescribed form and publish it in the prescribed manner for the prescribed period.(2)Any person objecting to any entry in the table or revenue may present petition in writing to the settlement officer within the prescribed period and the settlement officer shall consider such objections after giving a hearing to the objector.(3)The settlement officer shall submit the table of revenue-rates to the Government together with a summary of objections, if any, his decisions on such objections and a statement of the grounds in support of his proposals.
