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 74] [Entire Act] State of Arunachal Pradesh - Subsection Section 74(2) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014 (2)The board or a Committee shall be deemed to be a local authority for the purposes of the Land Acquisition Act.
