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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 42(2) in Arunachal Pradesh (Land Settlement and Records) Act, 2000

(2)The Revenue Officer, shall after giving the person who have filed claims and objections and also the person whose interests are likely to be affected, an opportunity of being heard, prepare the field index and publish it in the prescribed manner.