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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 86(3) in Arunachal Pradesh (Land Settlement and Records) Act, 2000

(3)No order shall be reviewed except on the following grounds, namely; (i) discovery of new and important matter of evidence; (ii) some mistake or error apparent on the face of the record, or (iii) any other sufficient reason.