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State of Arunachal Pradesh - Section

Section 41 in Arunachal Pradesh (Land Settlement and Records) Act, 2000

41. Correction of bonafide mistake in register.

- The survey officer may, on application made to him in this behalf or on his own motion, within one year from the date of final publication of the record of rights, correct and enter in such record which he is satisfied that it has been made owing to a bonafide mistake.