Section 83(2)(b) in Arunachal Pradesh (Land Settlement and Records) Act, 2000

[Cites 0, Cited by 0] [Section 83(2)] [Section 83] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 83(2)(b) in Arunachal Pradesh (Land Settlement and Records) Act, 2000

(b)if such order is passed under clause of sub-section (1), to the Director of settlement and land management or to a revenue officer notified by the Government in the Gazette to be the second appellate authority and

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State of Arunachal Pradesh - Subsection

Section 83(2)(b) in Arunachal Pradesh (Land Settlement and Records) Act, 2000