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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 29(2) in Arunachal Pradesh (Land Settlement and Records) Act, 2000

(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.