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[Cites 0, Cited by 0] [Section 78(3)] [Section 78] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 78(3)(b) in The Arunachal Pradesh Co-operative Societies Rules, 1984

(b)The order shall be proclaimed at some place on, or adjacent to such property by beat of drum or other customary mode, and a copy of the order shall be fixed on a conspicuous part of the property and upon a conspicuous part of the village Community hall; and where the property is land paying revenue to the Government, also in the office, of the DC/ADC/EAC/CO or any revenue officer within whose jurisdiction the property is situated.