Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 88(2)] [Section 88] [Entire Act] State of Arunachal Pradesh - Subsection Section 88(2)(iv) in Arunachal Pradesh (Land Settlement and Records) Act, 2000 (iv)are declared by the Government by notification in the official Gazettes as reserved or required for any public, community or village purpose.