Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 62] [Entire Act] State of Arunachal Pradesh - Subsection Section 62(1) in Arunachal Pradesh (Land Settlement and Records) Act, 2000 (1)The distraint and sale of the movable property of a defaulter shall be may by such officers or class of officers, in such manner as may be prescribed.
