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

State of Arunachal Pradesh - Subsection

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

(c)where any improvement has been effected any time in any holding held for the purpose of agriculture by or at the expense of the holder thereof, the fair assessment of such holding shall be fixed as if the improvement had not been made.