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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 51(2) in Arunachal Pradesh (Land Settlement and Records) Act, 2000

(2)Where a boundary has been so fixed the Deputy Commissioner may at any time summarily evict any land holder who is wrongfully in possession of any land which has been adjudged in the settlement of a boundary not to appertain to his holding or to the holding of any person through or under whom he claims.