Section 83(1)(c) in Arunachal Pradesh (Land Settlement and Records) Act, 2000

[Cites 0, Cited by 0] [Section 83(1)] [Section 83] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 83(1)(c) in Arunachal Pradesh (Land Settlement and Records) Act, 2000

(c)if such an order is passed by Assistant Survey and settlement Officer, to the survey and settlement Officer or to a revenue officer notified by the government in the official Gazette as the appellate authority; and

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State of Arunachal Pradesh - Subsection

Section 83(1)(c) in Arunachal Pradesh (Land Settlement and Records) Act, 2000