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 63] [Entire Act] State of Arunachal Pradesh - Subsection Section 63(2) in Arunachal Pradesh (Land Settlement and Records) Act, 2000 (2)The Deputy Commissioner may also cause the right, title and interest of the defaulter in any other immoveable property to be similarly attached and sold.
