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State of Arunachal Pradesh - Section

Section 53 in Arunachal Pradesh (Land Settlement and Records) Act, 2000

53. Description of boundary marks.

- The boundary marks shall be of such description and shall be constructed, laid out, maintained or repaired in such manner and shall be of such dimensions and materials as may, subject to rules made under this Act, be determined by the Deputy Commissioner or other officer appointed for the purpose.