Section 50 in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
50. Completion of demarcation to be notified by the Survey Officer.
(1)When the survey of any State road land or its boundaries which has been notified under section 44 has been completed in accordance with the orders passed under sections 47, 48, 49, the Survey Officer shall notify the fact in the Official Gazette and shall cause further publicity to be given to the notification in the manner prescribed under section 12(4).(2)Unless the survey so notified is modified by a decree of a civil court under the provision of section 51, the record of the survey shall be conclusive proof that the boundaries as determined and recorded therein have been correctly determined and recorded and shall not be questioned in any court of law.
