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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 44(4) in Arunachal Pradesh (Land Settlement and Records) Act, 2000

(4)Should any objection to an entry made under sub-section (3) in the register of mutations be made either orally or in writing to the Revenue Officer, he shall enter the particulars of the objection in the prescribed form and furnish a copy of same for the objection to the person making it.