Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 86(2) in Arunachal Pradesh (Land Settlement and Records) Act, 2000

(2)No order affecting any question of right between private persons shall be reviewed except on the application of a party to the proceedings or except after notice to the other party an no application for the review of such order shall be entertained unless it is made within ninety days from the date of the order.