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State of Arunachal Pradesh - Section

Section 7 in Arunachal Pradesh (Land Settlement and Records) Act, 2000

7. Combination of Officers.

- It shall be lawful for the Governor to appoint one and the same person by virtue of office to any two or more assignments provided for in this Chapter, and to confer on any officer of the Government all or any of the powers and duties of any of the revenue officers including that of the Deputy Commissioner.