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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 59(1) in Arunachal Pradesh (Land Settlement and Records) Act, 2000

(1)Any installment of land revenue of part thereof which is not paid on the due date shall become an arrear of land revenue and the person responsible for the payment shall become a defaulter.