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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 88(6) in Arunachal Pradesh (Land Settlement and Records) Act, 2000

(6)Every person who, at the commencement of this Act, holds land from the Government for the purpose other than agriculture shall, subject to sub-section (2), be entitled to the settlement of that land on such terms and conditions as may be prescribed.