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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 3(1) in Arunachal Pradesh (Land Settlement and Records) Act, 2000

(1)The State Government may, by notification in the Official Gazette, divide the territories to which this Act extends into one or more Revenue districts, and may similarly divide any Revenue district into sub-divisions and blocks and may alter the limits of, or abolish any Revenue district, sub-division or blocks.