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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 3(2) in Arunachal Pradesh (Land Settlement and Records) Act, 2000

(2)The districts, sub-divisions and blocks existing at the commencement of this Act shall continue respectively to be district, sub-divisions and blocks under this Act unless otherwise provided under sub-section (1).