Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 88] [Entire Act] State of Arunachal Pradesh - Subsection Section 88(4) in Arunachal Pradesh (Land Settlement and Records) Act, 2000 (4)Should any objection be made under sub-section (3), the competent authority shall inquire into objection in such manner as may be prescribed and decide the same.
