Section 6 in Arunachal Pradesh (Land Settlement and Records) Act, 2000
6. Settlement Officers.
- The officers specified in terms (a), (b), (c), (d) and (e) of Section 4 shall have power to take cognizance of all matters connected with the survey of land and the settlement of the revenue-rates and the preparation and maintenance of land records and other registers and shall exercise all such powers and perform all such functions and perform all such duties as may be prescribed by or under this Act or by any general special order of the Governor published in the official Gazette.
