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] [Entire Act] State of Arunachal Pradesh - Section Section 57 in Arunachal Pradesh (Land Settlement and Records) Act, 2000 57. Land revenue to be first charge. - Land Revenue assessed on any land shall be the first charge on that land on the crops, rents and profits thereof.
