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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 48(1) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015

(1)Where a boundary is disputed, the Survey Officer after making such enquiry as the considers necessary, shall determine the boundary and record it in accordance with his decision and shall also record in writing the reason for his decision.