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State of Arunachal Pradesh - Section

Section 15 in Arunachal Pradesh (Land Settlement and Records) Act, 2000

15. Land Revenue in case of diluvion.

- Every holder of land paying land revenue in respect thereof shall be entitled subject to such rules as may be made in this behalf, to a decrease of assessment if any portion thereof, not being less than one acre in extent, is lost by diluvion.