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State of Arunachal Pradesh - Section

Section 23 in Arunachal Pradesh (Land Settlement and Records) Act, 2000

23. Revenue Survey.

- Whenever the Government thinks it expedient so to do, it may by notification in the official Gazette, direct the revenue survey of any local area with a view to the settlement of the land revenue and to the preparation of a record of right connected therewith or the revision of any existing settlement or record of rights.