Section 18(6) in Arunachal Pradesh Money Lending (Regulation) Act, 2018
(6)Subject to the appeal provided under sub-section (4), the order passed or decisions given by the District Registrar under sub-section (2), shall be sufficient conveyance and it shall be the duty of every officer entrusted with the work relating to maintenance of land records under any law for the time being in force, to give effect to such order in his records.
