Section 3(2) in Arunachal Pradesh Money Lending (Regulation) Act, 2018
(2)The Registrar General shall have jurisdiction throughout the State. The Divisional Registrar shall have jurisdiction throughout his division, the District Registrar shall have jurisdiction, in such area of the District as the State Government may, by order, specify. The Divisional Registrar shall be subordinate to the Registrar General and the District Registrar shall be subordinate to the Divisional Registrar and the Assistant Registrar shall be subordinate to the District Registrar.
