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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 48(2) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015

(2)Notice of every decision of the Survey Officer under Section 48(1) shall be given in the prescribed manner to the parties to the dispute, to the State road authority and to the other registered holders of the land, the boundaries of which may affected by the decision;