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[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 33(2)(a) in Arunachal Pradesh (Land Settlement and Records) Act, 2000

(a)revenue-rates may be altered or revise in any year after the expiry of every ten years from the date on which the table of revenue-rates was introduced, in such manner and to such extent as may be prescribed :