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[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 33(2)(b) in Arunachal Pradesh (Land Settlement and Records) Act, 2000

(b)When the circumstances of a local area are such that a fresh determination of the revenue-rates is in the opinion of the Government inexpedient, he may extend the term of settlement by such further period as it may think necessary.