Section 21 in Arunachal Pradesh (Land Settlement and Records) Act, 2000
21. Definitions of "revenue survey" "settlement" and term of "settlement".
- The operations carried out in accordance with the provisions of this chapter in order to determine or revise the land revenue payable on lands in any local area are called a "revenue survey", the results of the operations are called a "settlement" and the period during which such results are to be in force is called the "term of settlement".
