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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 16(1) in Arunachal Pradesh (Land Settlement and Records) Act, 2000

(1)The assessment of land revenue on any land shall be made or deemed to have been made with respect to the use of the land.
(a)for purposes of agriculture,
(b)for industrial or commercial purposes,
(c)as sites for dwelling houses, and,
(d)for any other purposes.