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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 46(a) in Arunachal Pradesh (Land Settlement and Records) Act, 2000

(a)any Revenue officer may, for the purpose of preparing or revising any map or plan required for or in connection with any record or register under this chapter, exercise any of the powers of the survey officer under section 24 except the power of assessing the cost of hired labour; and