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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 45(3) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015

(3)A notification published in accordance with section 45(1) and further published in accordance with section 45(2) shall be held to be valid notice to every person having or claiming to have any interest in the property or boundaries of which the survey has been ordered.