Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Arunachal Pradesh - Subsection Section 2(19) in Arunachal Pradesh Property Rights to Slum Dwellers Act, 2012 (19)"Landless Person" means a person who does not own either in his own name or in the name of any member of his family any dwelling house or land in an urban area.
