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State of Arunachal Pradesh - Section

Section 25 in Arunachal Pradesh (Land Settlement and Records) Act, 2000

25. Survey numbers and villages.

- Subject to the rules made in this behalf under this Act, the survey officer may:-
(a)divide the land to which the revenue survey extends into villages and the villages into plots survey numbers; and
(b)recognize the existing village and survey numbers, reconstitute them or from new survey numbers,