Section 42 in Arunachal Pradesh (Land Settlement and Records) Act, 2000
42. Preparation of field index.
(1)As soon as may be after survey and settlement, the Revenue officer shall prepare and publish in the prescribed manner a draft field index in respect of every plot in a village recording the status of the actual possessor and the conditions on which he holds the land and shall fix a date not less than fifteen days from the date of such publication, for filing claims and objections.(2)The Revenue Officer, shall after giving the person who have filed claims and objections and also the person whose interests are likely to be affected, an opportunity of being heard, prepare the field index and publish it in the prescribed manner.
