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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 46(b) in Arunachal Pradesh (Land Settlement and Records) Act, 2000

(b)any revenue officer not below the rank of sub-divisional officer may assess the cost of the preparation of revision of such maps or plans and all expenses incidental thereto, and such costs and expenses shall be recoverable in the same manner as an arrear of land revenue.