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[Cites 0, Cited by 0] [Section 34(3)] [Section 34] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 34(3)(b) in Arunachal Pradesh (Land Settlement and Records) Act, 2000

(b)regard shall be had in the case of agricultural land to the profits of agriculture, to the consideration paid for leasers, to the market prices of land and to the principal monies on mortgages, and in the case of nonagricultural land, to the value of the land for the purpose for which it is held;