Section 38 in Arunachal Pradesh (Land Settlement and Records) Act, 2000
38. Preparation of record of rights.
- It shall be the duty of the survey officer to prepare a record of rights for each village showing the area of each survey number and other particulars and any other record or register, in accordance with the rules made under this Act;Provided that where for any reason a record of rights can not be prepared in respect of the entire village it shall be lawful for the survey officer to prepare separate records-of rights for difference areas of such village and notwithstanding anything contained in this Act of any rule made thereunder, a record-of-rights, when finally published shall not be called in question in any court on the ground that it was not prepared in respect of the entire village.
